V.KRISHNAMMAL Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The Call Letter, dated 14.05.2009 issued by the Teachers Recruitment Board for certificate verification, is under challenge in the present writ petition.

(2.) The writ petitioner states that she has completed Diploma in Teacher Training Education and thereafter, passed Bachelor Degree in Arts from Annamalai University Distance Education. The petitioner registered her name in the District Employment Exchange and she was sponsored for appointment to the post of Secondary Grade Teacher. The writ petitioner participated in the process of selection and she was called for certificate verification by the second respondent held on 5.6.2009. She appeared and produced all the original certificate as directed by the second respondent, however, no order of appointment was issued and therefore, the present writ petition is filed.

(3.) The writ petitioner has not passed the Teachers Eligibility Test. The learned counsel appearing on behalf of the respondents/Board also informed that the petitioner has not passed the Teachers Eligibility Test and the present writ petition is filed seeking exemption from passing of the Teachers Eligibility Test. In respect of the Teachers Eligibility Test, which is prescribed as a minimum qualification for appointment to the teaching post. The petitioner cannot be granted with any exemption and the said position is discussed by this Court also in W.P(MD)No.19687 of 2013, dated 13.08.2019 and the relevant paragraphs are extracted hereunder:-