S.LATHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order passed by the second respondent proceedings Nil dated Nil stating that the writ petitioner is ineligible for getting the Teachers Eligibility Test Certificate is under challenge in the present writ petition.

(2.) The writ petitioner is working as B.T.Assistant (English) in D.D. Vinayagar Higher Secondary School, Ramanathapuram District. The petitioner states that she has completed SSLC in March 1992 and Higher Secondary in March 1993.

(3.) The writ petitioner states that she was not in a position to write the 10th examination on account of her illness. She recovered from her illness within a year and wrote the 10th examination in March 1992 through regular school and was successful in the examination. Thereafter, the petitioner studied the higher secondary privately and appeared in the higher secondary examination in March 1993 and came out successfully. She completed B.A.English in December 2008 and further completed B.Ed., in May 2010. The petitioner has completed M.A. English during 2012.