P.INDIRA GANDHI Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) W.P.No.13306 of 2019:The relief sought for in the writ petition is for a direction to forbear the Respondents from terminating the Petitioner from her service as Teacher from the 3rd Respondents School viz., Kasthurba Gandhi Baliga Vidhyala Residential School, Perungulathur for the reason of not possessing Tamil Nadu Teacher Eligibility Test.

(2.) W.P.No.13306/2019:The writ petitioner has completed her Master's Degree in M.Sc., Botany and B.Ed., Degree. She was appointed in the Post of B.T.Assistant(Botany) in Kasthurba Gandhi Baliga Vidyalaya Residential School, Perungulathur, Thiruvannamalai District on 05.08.2005 and working as such. 2.1.W.P.No.13314/2019:The writ petitioner has completed B.Sc.,(Mathematics) and B.Ed., Degree. She was appointed in the Post of B.T.Assistant(Mathematics) in Kasthurba Gandhi Baliga Vidyalaya Residential School, Perungulathur, Thiruvannamalai District on 08.02.2013 and working as such. 2.2.W.P.No.13318/2019:The writ petitioner has completed B.A.(Tamil) and B.Ed., Degree. She was appointed in the Post of B.T.Assistant(Tamil) in Kasthurba Gandhi Baliga Vidyalaya Residential School, Perungulathur, Thiruvannamalai District on 09.01.2012 and working as such. 2.3.W.P.No.13323/2019:The writ petitioner has completed B.A.(History) and B.Ed., Degree. She was appointed in the Post of B.T.Assistant(History) in Kasthurba Gandhi Baliga Vidyalaya Residential School, Perungulathur, Thiruvannamalai District on 01.01.2013 and working as such.

(3.) The 3rd respondent School is being run under the Sarva Shiksha Abiyan(SSA) scheme for which 75% of the expenses is borne by the Central Government and the remaining 25% is borne by the State Government. The Sarva Shiksha Abiyan(SSA) scheme was implemented all over the Country in India with the object of providing quality education to the children between 6 years to 14 years, without any distinction on gender. This Special scheme was implemented for the welfare of the female children between 10 years to 14 years, who are drop-out and not attending the School. The scheme is implemented in 14 Districts in Tamil Nadu and there are 61 residential schools of this nature under the Scheme.