GOVERNMENT OF TAMIL NADU Vs. M NIRMALA

JUDGEMENT

(1.) Heard the learned Special Government Pleader appearing for the appellants and Ms.A.Arul Mary, learned counsel appearing for the first respondent.

(2.) The writ appeal has been filed by the State challenging the order passed by the learned Single Judge in a miscellaneous petition, giving direction to the appellants to continue the services of the writ petitioner and to pay her salary without insisting the TET qualification till the disposal of the writ petition.

(3.) It appears that the similar issue has been resolved in the case of SECRETARY TO GOVERNMENT Vs. S.JEYALAKSHMI, 2016 7 MadLJ 155 wherein it has been held that the Government cannot insist upon the minority institution, both aided or unaided, to abide by any Regulation framed under the provisions of the RTE Act. In the case on hand, the institution being a minority institution, the appellants cannot insist upon TET qualification for approving the appointment of the writ petitioner. Further, it appears that the order impugned in this writ appeal being one passed in a miscellaneous application, subsequently, the writ petition itself had been disposed of by order dated 24.8.2016. Therefore, the writ appeal becomes redundant. Accordingly, the same is disposed of. No costs. The connected miscellaneous petition is closed.