M SAROJINI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition is obviously not maintainable for the simple reason that the factual position has now been completely changed after the order of the Tribunal.

(2.) All the petitioners who are B.Ed. Teachers sought their appointments as Secondary Grade Teachers. Relying on the Division Bench judgment dated 29.6.2001 in W.A.Nos.991 to 998 of 1998 batch, to which one of us (Justice V.S.SIRPURKAR) was a party, the Tribunal held that the qualification of B.Ed. is not a requisite qualification for being appointed as a Secondary Grade Teacher. All the applications were then dismissed by a common order dated 26.2.2002. The writ petition is purportedly against that order, however on totally different grounds.

(3.) The Government has come up with a G.O. No.79 dated 14.6.2002, wherein the Government has created some new posts of Middle Grade Graduate Teachers as it came to the conclusion that the classes of 6, 7 and 8 standards should have the advantage of teaching by the B.Ed. Teachers and not by the Secondary Grade Teachers who had obviously lower qualification. In the writ petition all the petitioners now claim that they should be considered for the new posts which are being created for the Middle Grade Graduate Teachers.