DIRECTOR OF SCHOOL EDUCATION Vs. S ARUNA

JUDGEMENT

(1.) Being aggrieved by the common order made in WP Nos.27064 & 26120 of 2018 dated 12.12.2018, Government of Tamil Nadu, represented by the Secretary to School Education Department, Chennai and others have filed WA Nos.3066 & 3235 of 2019, seeking reversion of the above.

(2.) Short facts leading to the filing of the writ appeals are that Mrs.S.Aruna, respondent in WA No.3066 of 2019 and Mrs.V.Premakumari, respondent in WA No.3235 of 2019, have been appointed as teachers in Mathematics. At the time of their appointment, both of them possessed B.Sc. (Computer Science) with Mathematics as a ancillary subject. Thereafter, Mrs.V.Premakumar, respondent in WA No.3235 of 2019 has completed B.Sc. (Mathematics).

(3.) Based on clause No.20 of the orders of appointment dated 22.02.2006 and 01.03.2006, respectively, which stipulates that order of appointment is liable to be set aside, even without prior notice, when certificates relating to educational qualifications and other details are found to be false or of no value, after 12 years from the date of their appointment, as teachers in Mathematics, vide proceedings dated 14.09.2018, the Joint Director, School Education (Personnel), Chennai, 2nd appellant has cancelled the appointment of the respondents, in the writ appeals.