Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Madras HC: Teachers Who Unqualified TET Cannot Continue Service in Schools - (08 Apr 2022)

EDUCATION

Madras High Court has observed that it is compulsory for the teachers, who did not possess the minimum qualification of pass in Teacher Eligibility Test prior to Right to Education Act, 2009 to acquire the same within the period of nine years otherwise they would not be entitled to continue their service in the schools/educational institutions.

Tags : MADRAS HIGH COURT   TEACHER ELIGIBILITY TEST   RIGHT TO EDUCATION ACT   2009   NINE YEARS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved