A CELEENA Vs. DIRECTOR TEACHER TRAINING CENTRE

JUDGEMENT

(1.) HEARD both sides.

(2.) THE facts giving rise to the filing of this Writ Petition as stood exposited from the records could be portrayed thus: the petitioner completed her 12th standard and also underwent Teacher training Course in Government Teachers Training Institute, Neyyatinkara, Kerala state during the year 1989 and she passed in that course. As such on her obtention of such Teacher Training Course Certificate, she attained the qualification to be a Secondary Grade Teacher. She was appointed as Secondary grade Teacher with effect from 01. 06. 1995, in St. Aloysius Primary School at marthandamthurai, Kollam code post, Kanyakumari District, which is a Government aided school and staff are paid Government salary. However, the Government authorities concerned rejected her certificate as not a legal one. But, she has been working as a Secondary Grade Teacher in the said school with effect from 01. 06. 1995 till date without salary.

(3.) ONE N. P. Mettilda completed Teacher Training Course in Kerala State during the year 1987 and Magil Mary Senthil boy and Rabara, also completed the teachers Training Course in Karnataka. All their certificates were accepted by the Government as the ones equal to that of the Tamil Nadu Secondary Grade teacher Training Certificate and they are working in the same Marthandamthurai school and getting government salary. Hence, the petitioner prays for a direction to the authorities to recognize her qualification as equal to Tamil nadu Secondary Grade Teacher Training Certificate.