GEETHA Vs. SECRETARY, DEPARTMENT OF SCHOOL EDUCATION

JUDGEMENT

(1.) This writ petition has been filed, seeking to quash the impugned order dated 15.11.2011 passed by the 1st respondent in G.O.Ms.No.181, School Education (C2) Department and the consequent order of the 4th respondent dated 05.02.2013 passed vide proceedings in O.Mu.No.73/A1/2013, by which, the proposal sent by the 5th respondent for approval of appointment of the petitioner was rejected, on the ground that she was not in possession of TET certificate. The petitioner also sought a direction to the respondents not to take any steps to remove her from service till the outcome of the result in the pending case in Aswini Thanappan vs. Director of Education and another, 2014 8 SCC 272 before the Hon'ble Supreme Court.

(2.) Heard the learned counsel appearing for the petitioner, the learned Special Government Pleader, appearing for the respondents 1 to 4 and the learned counsel for R5.

(3.) The 5th respondent school (hereinafter referred to as "the school") is an aided minority school of CSI Diocese of Thoothukudi Nazereth. One post of BT Assistant (Zoology) in the school fell vacant on account of promotion and transfer of one R.Arulkumar. In that vacancy, the school appointed the petitioner as B.T.Assistant (Zoology) and she joined duty on 14.06.2012.