D. PRIYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed in the nature of a Mandamus seeking a direction to the respondents to appoint the petitioner as a Secondary Grade Teacher since it is contended that she had completed certificate verification in the year 2014 and recruitment had been made on the basis of TET marks. It had been stated that reliance must be placed on G.O.Ms.No.149 dtd. 20/7/2018.

(2.) In the affidavit filed in support of the writ petition, it had been stated that the petitioner had completed her Diploma in Teacher Education in the year 2004 and passed Teachers Eligibility Test in the year 2013. It had also been stated that though she had completed TET as required and the certificates were also verified, she had not been appointed to the post of Secondary Grade Teacher. It is under those circumstances the present Writ Petition has been filed.

(3.) The learned counsel for the petitioner did not advance any separate argument, but only based the claim of the petitioner on the order of a Division Bench of this Court dtd. 10/7/2024 in W.P.No.26084 of 2023 and batch, M.Parvatham Vs. The Principal Secretary to Government, School Education Department, Chennai. But however, a perusal of the said order also shows that the Division Bench had been very cautious of fence-sitters.