TAMILNADU TECHNICAL TEACHERS ASSOCIATION Vs. SECRETARY TO GOVERNMENT, EDUCATION DEPARTMENT, GOVERNMENT OF TAMILNADU; DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) This Writ Petition is filed by a registered society of Technical Teachers' Association represented by its Secretary. By the amended prayer, the writ petitioner seeks to quash para 3(3) of the G.O.Ms. No. 752, Education, Science and Technology Department, dated 18.10.1996 with a consequential prayer to regularise the Craft Teachers working in Government and Aided Schools in Tamilnadu as Secondary Grade Teachers from the date of their assuming charge after completing three months' Secondary Grade Training Course by duly re-designating them.

(2.) The prayer of such a nature by an Association cannot be entertained by this Court as the said body cannot complain about the validity of the G.O. unless any of the aggrieved teacher is also made as a party in view of the fact that what is urged is the violation of Article 14 of the Constitution.

(3.) The G.O. impugned in this Writ Petition, provides that the Craft Teachers who have got three months training can be appointed in the Panchayat Union and Aided Middle Schools also be appointed as School Teachers on a full time basis. Nearly 173 persons were identified, who were full time Craft Teachers and those who had passed SSLC Vocational Stream with TTC qualifications will be fitted in the scale of Rs. 1200-2040 and those who have failed in SSLC with TTC will be fitted in the scale of pay Rs. 950-1500/-. The part-time teachers have been absorbed as full time teachers.