THE SECRETARY TO GOVERNMENT, GOVERNMENT OF TAMIL NADU EDUCATION DEPARTMENT FORT ST. GEORGE CHENNAI Vs. S. JEYALAKSHMI

JUDGEMENT

(1.) The writ appeals have been filed by the Government challenging the interim direction of a learned single Judge directing the respondents therein/educational authorities to grant temporary approval to the writ petitioners for a period of five years to pay the salary for the teachers employed by them.

(2.) The writ petitions, including the writ petitions before the Madurai Bench, have been filed

(3.) The contesting respondents in the writ appeals and the writ petitioners are Teachers employed in the minority aided Schools. The writ petitioners and the contesting respondents in the appeals are working as Teachers in the minority schools, appointed as against the sanctioned posts. When the minority Schools sought approval of such appointment of Teachers, the authorities rejected the same on the ground that the Teachers who were appointed did not qualify themselves with Teacher Eligibility Test (in short "TET"). However, appointment of some of the Teachers who were not qualified with TET, was approved and they are receiving salary. Thereafter, the authorities cancelled the approval of some of the teachers. Some of the appointments were pending approval for long time, without any order of rejection. In some cases, they are receiving salary after obtaining an order of interim direction directing to pay salary to them and to qualify themselves with TET within five years. In three cases, approval of the appointment of Teachers in the Union Territory of Puducherry was not granted pursuant to G.O.Ms.No.76 dated 18.3.2015.