THE STATE OF TAMIL NADU REP. BY ITS SECRETARY TO GOVERNMENT SCHOOL EDUCATION DEPARTMENT SECRETARIAT, FORT ST. GEORGE CHENNAI 600 009. Vs. R. ARIVAZHAGAN

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, who have been appointed as Teachers after 15.11.2011, without the possession of TET, for a period of five years and to grant consequential benefits.

(2.) Some of the writ petitions have been filed by the Teachers who have been appointed prior to or after the issue of G.O.Ms. No.181 dated 15.11.2011 and who have qualified themselves with Teacher Eligibility Test seeking payment of salary for the period from the date of appointment till the date of passing of Teacher Eligibility Test and some of the writ petitions have been filed by the Teachers who have been appointed after the issue of G.O.Ms. No.181 dated 15.11.2011 seeking to approve their appointment and to pay salary.

(3.) By G.O.Ms. No.181, School Education (C2) Department, dated 15.11.2011, the Government of Tamil Nadu, has mandated that person qualified with Teacher Eligibility Test alone has to be appointed as Teachers (Graduate Assistants/B.T. Assistants) and the teachers who were appointed prior to the issue of the said G.O. have to qualify themselves with Teacher Eligibility Test within a period of five years. But, some of the writ petitioners who were appointed prior to and after the issue of G.O.Ms. No.181 dated 15.11.2011, appeared for Teacher Eligibility Test and qualified themselves with Teacher Eligibility Test. However, they have not been paid salary from the date of their appointment till the date of passing of Teacher Eligibility Test. Some of the writ petitioners and contesting respondents in the writ appeals have been appointed after the issue of G.O.Ms. No.181 dated 15.11.2011 in various aided schools. When their appointments were sought to be approved by the Management, the educational authorities refused to approve the same on the ground that they did not qualify themselves with a pass in Teacher Eligibility Test. Hence, writ petitions were filed seeking to approve their appointments and to grant consequential benefits.