SILAMBU VENDHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ of hand has been instituted, declaring the re-issue of rules in G.O.Ms No 12 School Education (EE1(1)) Department, dated, 30/1/2020 and G.O.Ms No 13 School Education (S.E3(1)) Department, dated, 30/1/2020 in so far as Graduate Teacher (Tamil) issued by the 2nd respondent as null and void offending the Fundamental Rights of the petitioners and also consequential Clause 6 B of impugned notification No.03/2023, dated, 25/10/2023 in so far as Graduate Teacher (Tamil) issued by the 5th respondent also null and void.

(2.) The present writ petition has been instituted challenging the Tamil Nadu Elementary Educational Subordinate Service Rules, prescribing educational qualification more specifically, for Tamil.

(3.) The main ground raised by the petitioners are that as per the impugned new Rules, for recruitment in Tamil Nadu Elementary Educational Subordinate Services and Tamil Nadu Education Subordinate Services, those qualified with B.A(Tamil)/B.O.L/B.Lit/Pulavar Pattayam with TPT are not eligible to be appointed as Graduate Tamil in the State Government. The petitioners who possess the B.Lit and Pulavar Pattayam Degree are ineligible to participate in the process of selection and therefore, they have chosen to challenge the Rules.