LAWS(MAD)-2016-6-133

THENMOZHI Vs. THE STATE OF TAMIL NADU

Decided On June 16, 2016
THENMOZHI Appellant
V/S
The State of Tamil Nadu, represented by its Secretary to Government, School Educational Department, Fort St. George, Chennai Respondents

JUDGEMENT

(1.) The writ petitioner is the appellant. She sought for a direction to the respondents 1 and 2, namely, the State Government of Tamil Nadu and the Chairman of Teachers Recruitment Board, to appoint the writ petitioner as Graduate Assistant (Chemistry) pursuant to the examination held regarding Teachers Eligibility Test, by taking note of the writ petitioner's qualifications, namely, B.Sc., Food Service Management and Dietetic and Chemistry as equivalent to B.Sc., Chemistry.

(2.) The State Government has taken out a Notification called 'Tamil Nadu Teacher Eligibility Test (TNTET) - 2012' on 07.03.2012, inviting the candidates for appearing at the Teachers Eligibility Test (in short 'TET'). In paragraph 3 of the Notification, the eligibility to write the test has been specified in the following words :

(3.) We are, now, concerned in the instant case with regard to the recruitment of those with degree qualifications. The eligibility test comprised of Paper-I and Paper-II. Those who preferred to teach Classes VI to VIII, will have to appear for Paper-II examination. The eligibility to appear for Paper-II discloses that those who possessed Bachelor Degrees, such as, B.A., B.Sc., B. Litt., with Tamil, English, Mathematics, Physics, Chemistry, Botany, Zoology, History and Geography are rendered eligible to appear for the said examination. However, those with a Degree with any one of the equivalent subjects from the recognised University under 10+2+3 pattern, are also rendered eligible for appearing for Paper-II. In the instant case, the writ petitioner/appellant has obtained her B.Sc., Degree, initially, from Avinashilingam Institute for Home Science and Higher Education for Women, Coimbatore, a Deemed University.