Madras High Court
Amrinabanu.N vs The Secretary To Government on 9 October, 2025
Author: M.S.Ramesh
Bench: M.S. Ramesh
W.A.No.2662 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.10.2025
CORAM :
THE HONOURABLE MR. JUSTICE M.S. RAMESH
and
THE HONOURABLE MR. JUSTICE R.SAKTHIVEL
W.A.No.2662 of 2022
and C.M.P.No.21429 of 2022
Amrinabanu.N
D/o.Nasir Khan T
Door No.20/33, Yadava Street
Pallikonda - 635 809
Vellore District ... Appellant
Vs.
1.The Secretary to Government
School Education Department
Government of Tamil Nadu
Fort St. George, Chennai - 9
2.The Director of Elementary Education
College Road
DPI Campus
Chennai - 600 006
3.The Chief Educational Officer
Vellore-632004
Vellore District
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W.A.No.2662 of 2022
4.The District Elementary Educational Officer
Vellore - 632 004
Vellore District
5.The Assistant Elementary Educational Officer
Anaicut - 632 101
Vellore District
6.The Manager
Anwarul Islam Aided Primary School
Pallikonda - 635 809
Vellore District ... Respondents
Prayer: Writ Appeal filed under Clause 15 of Letter Patents, praying to
set aside the order dated 11.10.2022 in W.P.No.21221 of 2018 and to
allow the Writ Appeal as prayed for.
For Appellant : Mr.V.Ragupathy
For Respondents : Mr.K.H.Ravikumar
Government Advocate - R1 to R5
JUDGMENT
M.S.RAMESH, J.
and
R.SAKTHIVEL, J.
The only ground, on which the appellant's proposal seeking for
approval of her appointment as a Secondary Grade Teacher in the 6th
respondent minority school was rejected is, for want of TET
qualification. The Hon'ble Supreme Court in the case of Anjuman
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Ishatt-e-Taleem Trust v. State of Maharashtra and others [2025 SCC
Online SC 1912] had held that till a final decision is taken by the larger
bench in this matter, the provisions of the RTE Act, insofar as it relates to
qualification in TET for the teachers in the minority institutions have
been excluded.
2.In light of this recent pronouncement in Anjuman Ishatt-e-
Taleem Trust v. State of Maharashtra and others case, the Educational
Authorities may not be justified in seeking for TET qualification, for the
purpose of granting approval.
3.This Writ Appeal stands allowed accordingly. The order
impugned in the Writ Petition, passed by the 4th respondent viz. District
Elementary Educational Officer, Vellore, vide proceedings in
O.Mu.No.1630/B2/2017, dated 07.09.2017, as well as the order passed in
W.P.No.21221 of 2018 dated 11.10.2022 are set aside. Consequently,
there shall be a direction to the 3rd and 4th respondent herein to pass
appropriate orders, granting approval to the appellant's appointment with
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effect from 01.03.2017, and disburse the necessary grant to the 6th
respondent school. Such orders shall be passed not later than a period of
six (6) weeks from the date of receipt of a copy of this order. No costs.
Consequently, the connected miscellaneous petition is closed.
[M.S.R, J.] [R.S.V, J.]
09.10.2025
(1/4)
kas
Index: Yes / No
Neutral Citation
Speaking / Non Speaking
To.
1.The Secretary to Government
School Education Department
Government of Tamil Nadu
Fort St. George, Chennai - 9
2.The Director of Elementary Education
College Road
DPI Campus
Chennai - 600 006
3.The Chief Educational Officer
Vellore-632004
Vellore District
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4.The District Elementary Educational Officer
Vellore - 632 004
Vellore District
5.The Assistant Elementary Educational Officer
Anaicut - 632 101
Vellore District
6.The Manager
Anwarul Islam Aided Primary School
Pallikonda - 635 809
Vellore District
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/10/2025 04:16:29 pm )
M.S.RAMESH, J.
and
R.SAKTHIVEL, J.
kas
(1/4)
09.10.2025
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/10/2025 04:16:29 pm )
