Madras High Court
C.Suriya Prabha vs The State Of Tamil Nadu on 14 November, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam, Mohammed Shaffiq
2025:MHC:2700
Review Application No.276 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.11.2025
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ
Review Application No.276 of 2025
against
W.P.No.32698 of 2023
1.C.Suriya Prabha
2.V.Karkuzhali
3.S.Sow Bakkiyam ... Applicants
Vs.
1.The State of Tamil Nadu
Represented by Principal Secretary to Government,
School Education Department,
For St. George,
2.The Director of School Education
Directorate of School Education
DPI Campus, College Road, Chennai – 6.
3.The Teachers Recruitment Board (TRB)
Represented by its Managing Secretary,
DPI Campus, College Road, Chennai – 6.
4.R.Bhuvaneswari ... Respondents
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Review Application No.276 of 2025
Prayer: Review Application filed under Order XLVII, Rule 1 read with
Section 114 of Civil Procedure Code, pleased to set aside the Para No.36 of
the order in W.P.No.32698 of 2023 dated 10.07.2024, on the file of this
Court in so far as it denies the benefit of the order in W.P.No.32698 of 2023
dated 10.07.2024, is concerned and to issue a consequential direction to
the respondent Nos.1 to 3 to extend the benefit of the order of this Court in
W.P.No.32698 of 2023, to these petitioners.
For Applicants : Mr.R.Saseetharan
For R1 to R3 : Mr.J.C.Durai Raj
Additional Government Pleader
For R4 : Given-Up
ORDER
[Order of the Court was made by S.M.SUBRAMANIAM, J.]
Review Application has been filed to review the order of this Court
dated 10.07.2024 passed in W.P.No.32698 of 2023.
2. The applicants are not appointed as teachers. They are aspirants
seeking public employment in Education Department on the ground that
qualification of Teachers Eligibility Test (TET) cannot be held as mandatory.
Issue regarding passing of Teachers Eligibility Test is no more res integra
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Review Application No.276 of 2025
as Hon'ble Supreme Court of India held that qualification of Teachers
Eligibility Test prescribed by the National Council for Teacher Education is
mandatory for all recruitments in teaching line.
3. That apart, learned Additional Government Pleader appearing on
behalf of the respondents 1 to 3 brings to the notice of this Court that
against the present judgment sought to be reviewed, Special Leave Petition
has been filed and Apex Court granted stay on 04.04.2025 in Special Leave
Petition (Civil) Diary No.7184 of 2025.
4. Thus, the present Review Application is not entertainable and the
same stands dismissed. There shall be no order as to costs.
[S.M.S., J.] [M.S.Q., J.]
14.11.2025
(2/2)
Index : Yes
Neutral Citation : Yes
Speaking order / Non-speaking order
Jeni
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Review Application No.276 of 2025
To
1.The Principal Secretary to Government,
The State of Tamil Nadu
School Education Department,
For St. George,
2.The Director of School Education
Directorate of School Education
DPI Campus, College Road, Chennai – 6.
3.The Managing Secretary,
The Teachers Recruitment Board (TRB)
DPI Campus, College Road, Chennai – 6.
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Review Application No.276 of 2025
S.M.SUBRAMANIAM, J.
and
MOHAMMED SHAFFIQ, J.
Jeni
Review Application No.276 of 2025
14.11.2025
(2/2)
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