N JEISI DEISI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal is directed against the order of a learned single Judge in W.P. No. 235 of 1998 on 23. 02. 2000 and the prayer in the said W.P. is for issuance of a writ of certiorarifie d mandamus calling for the records of the third respondent in Na. Ka. No. 5155/a4/97 dated 12. 11. 1997 and quash the same and direct the respondents 1 to 4 to approve the petitioner's appointment as a secondary Grade teacher in the fifth respondent school.

(2.) THE case of the appellant is that after passing Higher secondary Course Certificate, she had joined Teacher Training Course at children's Garten School, Mylapore ,a recognised Teachers Training Institute and wrote the examination conducted by the Director of Government Examinations in 1989 and the said authority issued "teachers Training Certificate Secondary grade" which also mentioned that she had appeared for the Kindergarten examination.

(3.) BY citing the above provisions, it was contended by the respondents that the appellant had possessed the only the following qualifications, namely, Secondary School Leaving Certificate and Higher Secondary school Leaving Teachers Certificate (Kinder Garten Training School Leaving Certificate Examination) and the certificate possessed by the appellant is equivalent only to that of an elementary school teacher and as the appellant does not possess the requisite qualification, in terms of Rule 15 (6), her appointment was not approved and the refusal to approve has also been confirmed in appeal.