MANAGING DIRECTOR,TNSTC Vs. R.S.KAVITHA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsel for the parties and also perused the impugned judgment passed by the High Court.

(3.) It is not disputed that respondent No.1 R.S.Kavitha does not fulfill the height qualification as prescribed for appointment to the post of Conductor under Rule 59(b) of the Appendix-III of the Service Rules. In spite of respondent No.1 R.S.Kavitha not fulfilling the aforesaid qualification, a direction has been issued by the learned Single Judge to the appellant-Corporation to consider her candidature, which has been upheld by the Division Bench of the High Court.