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In a petition filed by a teacher challenging an order of transfer issued to him, the Madras High Court has directed the Government to take action against Government School Teachers and the teachers who are receiving salary from the Government who conduct Tuitions / Tutorials and Private classes for monetary gain. Justice SM Subramaniam observed that as per the Tamil Nadu Government Servants Conduct Rules, taking tuitions or engaging in other business by a teacher is misconduct.
It was observedthat it is most unfortunate to state that these Teachers are soliciting the students to join the Tuition classes at their home or in the place organized by such Teachers. The students, after School hours, are sometimes forced to attend the Tuition classes. Taking of Tuition after School hours is also misconduct. Court quoted “Profession of teaching as a Noble one, the Teachers both inside the Schools as well as outside the Schools is bound to maintain honesty, integrity and clean life."
In the case, respondent was directed to issue consolidated instructions / circulars to all the Educational Institutions, Schools, stating that the Teachers and the public servants shall not involve in any trade business or taking Tuitions or Tutorial classes even after the School hours or in holidays by clearly mentioning that such conduct of trade, business or taking Tuitions etc., are already described as misconduct under the Tamil Nadu Governments Conduct Rules, warranting Disciplinary proceedings under the relevant Rules.
The judge has also directed the state to provide Toll Free Telephone Numbers, enabling the students, parents, interested persons, and public in general to register complaints regarding the indiscipline, illegal activities, irregularities, Sexual Harassment etc. This number is also to be used for informing the authorities about private trade business or Tuitions or Tutorial classes by the Teachers or authorities of the Education Department.
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