[Cites 1, Cited by 0]
Madras High Court
H.Suriyakala vs The Chief Educational Officer on 10 April, 2026
Author: M. Dhandapani
Bench: M. Dhandapani
W.P. No.14469 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.04.2026
CORAM:
THE HON'BLE MR. JUSTICE M. DHANDAPANI
W.P. No.14469 of 2026
and
W.M.P. No.15685 of 2026
H.Suriyakala ..Petitioner(s)
Vs
1. The Chief Educational Officer
Nilgiris District,
Additional Collectorate Campus,
Finger Post, Ooty,
Nilgiris District, Tamil Nadu 643 006
2. The District Educational Officer
Coonoor,
Additional Collectorate Campus,
Finger Post, Ooty,
Nilgiris District, Tamil Nadu 643 006
3. The Secretary
N.S.Iyah Memorial Higher Secondary School
(Aided)
Nanjan Sogathorai,
Katarydam Post,
The Nilgiris District.
..Respondent(s)
Prayer: Writ Petition filed under Article 226 of the Constitution of India, for the
issuance of a Writ of Mandamus directing the Respondents to issue Annexure-1
1/6
https://www.mhc.tn.gov.in/judis
W.P. No.14469 of 2026
Service Certificate 2026 of the Notification No 01/2026 dated 13.02.2026
issued by the Teachers Recruit Board for the Tamil Nadu Teacher Eligibility
Test For Working Teachers, to the petitioner stating that the Joining Date of the
petitioner as Tamil Pandit was on 26.09.2012 with EMIS ID No.10114249 and
IFHRMS No 43030793342.
For Petitioner : Mr. J. Suresh
For Respondents : Ms. Mythreye Chandru
Spl. Govt. Pleader for R1 & R2
ORDER
Mrs.Mythreye Chandru, learned Special Government Pleader takes
notice for the respondents 1 and 2. By consent of both the parties, this writ
petition is taken up for final disposal at the admission stage itself.
2. This writ petition has been filed seeking a direction to respondents to
issue Annexure-1 Service Certificate 2026 of the Notification No 01/2026 dated
13.02.2026 issued by the Teachers Recruitment Board for the Tamil Nadu
Teacher Eligibility Test For Working Teachers, to the petitioner stating that the
Joining Date of the petitioner as Tamil Pandit was on 26.09.2012 with EMIS ID
No.10114249 and IFHRMS No 43030793342.
3. It is stated that the petitioner completed B.Lit (Tamil) and M.A.
(Tamil) and M.Phil and B.Ed and was appointed as Tamil Pandit by the 3 rd
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respondent School on 07.11.2011. Pursuant to selection conducted by the 3 rd
respondent School Committee, she participated and appointed to the post of
Tamil Pandit vide appointment order dated 26.09.2012 by the 3 rd respondent.
While so, all of a sudden, she was terminated from service. Subsequently, she
has approached this Court by way of several petitions and this Court vide order
dated 16.03.2023 had granted status quo in two C.M.P.s viz., C.M.P. Nos.5829
and 5831 of 2023 in W.A. No.600 of 2023. It is the contention of the petitioner
that for the reasons best known, the respondents with ulterior motive have not
given effect to the said status quo order and thereby her salary payments were
withheld. It is the case of the petitioner that till date, the respondents have not
issued any proceedings for the said termination. In the meanwhile, the
Teachers Recruitment Board had on 13.02.2026 issued Notification No.01 of
2026, calling for applications for appointment of Teachers and she had also
applied for the said Test. The last date for submitting the application is
10.04.2026. It is the grievance of the petitioner that the respondents are
refusing to issue Service Certificate 2026 (Annexure – 1) as per the said
Notification, which is mandatory for the TET examination. In such
circumstances, the petitioner has approached this Court in a hurried manner, by
filing this writ petition with the aforesaid prayer.
4. When the matter was taken up for hearing, learned Special Government
Pleader appearing for respondents submitted that the requisite certificate viz.,
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Experience Certificate had already been issued to the petitioner and there is no
legal impediment to submit the same before the time slot viz., today before 5.00
p.m., by the petitioner by way of uploading. She further submitted that the
petitioner is entitled to participate in the said examination.
5. Heard the learned counsel for the petitioner and the learned Special
Government Pleader appearing for the respondents 1 and 2.
6. Recording the submission made by the learned Special Government
Pleader appearing for respondents 1 and 2, this Court permits the petitioner to
submit the application along with the requisite certificates in the web portal of
Tamil Nadu Teacher Eligibility Test before 5.00 p.m., today.
7. With the aforesaid directions, this writ petition stands disposed of. No
costs. Consequently, connected miscellaneous petition is closed.
10.04.2026
Index : Yes / No
Speaking Order / Non-speaking order
Neutral Citation Case : Yes / No
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Note : Issue order copy on 10.04.2026
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To
1. The Chief Educational Officer
Nilgiris District,
Additional Collectorate Campus,
Finger Post, Ooty,
Nilgiris District, Tamil Nadu 643 006
2. The District Educational Officer
Coonoor,
Additional Collectorate Campus,
Finger Post, Ooty,
Nilgiris District, Tamil Nadu 643 006
3. The Secretary
N.S.Iyah Memorial Higher Secondary School
(Aided)
Nanjan Sogathorai,
Katarydam Post,
The Nilgiris District.
https://www.mhc.tn.gov.in/judis
M. DHANDAPANI, J.
vsi2
and
10.04.2026
https://www.mhc.tn.gov.in/judis
