THANGAMARIAMMAL Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The writ petition has been filed seeking issuance of a writ of Mandamus, to direct the third and fourth respondents to consider the proposal dated 10.07.2017 and disburse all other service & monetary benefits such as yearly increments, incentives, earn leave, arrears of salary from the date of appointment (i.e., 11.04.2012) without insisting TET qualification.

(2.) Mr.A.Thiagarajan, learned Government Advocate takes notice for the respondents 1 to 4. By consent of both parties, the Writ Petition is taken up for final disposal at the stage of admission itself.

(3.) The case of the petitioner is that the fifth respondent School is a recognized minority aided School and the petitioner was appointed as Secondary Grade Teacher in the fifth respondent School, in the sanctioned post. As such, the fifth respondent sent the proposals for appointment to the third respondent through fourth respondent, for approval and the same was approved and the monthly salary of the petitioner was alone disbursed, but, the respondents failed to confer all service benefits to the petitioner, for which, a proposal dated 10.07.2017 was sent by the fifth respondent to the fourth respondent. The same was not considered, for non-compliance of TET qualification. Hence, the writ petitioner is before this Court with the above said prayer.