M MURUGESWARI Vs. COMMISSIONER KODAIKKANAL MUNICIPALITY KODAIKKANAL

JUDGEMENT

(1.) THE petitioner is a Diploma holder in Civil Engineering. THE first respondent sent a call letter dated 11.05.1999 to the petitioner asking her to appear for an interview for the post of Town Planning Inspector on 14.05.1999 on the petitioner being sponsored by the Employment Exchange. THE petitioner was directed to bring the certificates mentioned therein. Accordingly, she participated in the interview. It is stated that the petitioner was provisionally selected. But before the order of appointment was given, G.O.Ms.No.125, Municipal Administration and Water Supply Department, dated 27.05.1999 was issued, prohibiting any fresh appointment. Hence, appointment order was not issued to the petitioner.

(2.) THE petitioner filed Original Application in O.A.No.4291 of 2000 before the Tamil Nadu Administrative Tribunal praying for a direction to the respondents appoint her in the post of Town Planning Inspector.

(3.) THE learned counsel for the petitioner submits that the petitioner was selected before the issuance of the Government Order in G.O.Ms.No.125 and hence, the first respondent ought to have issued an appointment order.