N LATHA Vs. DISTRICT EDUCATIONAL OFFICER TINDIVANAM

JUDGEMENT

(1.) THE petitioner has challenged the correctness of the order of termination passed by the 1st respondent, in his proceedings Na.Ka.11802/Aa1/98, dated 24.01.2000, whereby, the service of the petitioner was terminated on the ground that she has produced false certificate.

(2.) THE petitioner joined as Office Assistant in the Government High School, Avalurpettai in the year 1996 on compassionate ground, after the death of her husband. After some time, the petitioner was transferred and posted at Government High school, Koonimedu, Tindivanam Taluk. In the meanwhile, the 2nd respondent school has taken steps to regularise the services of the petitioner in the post of Office Assistant. In the said process, the 2nd respondent forwarded all the petitioner's certificates to the 1st respondent for his consideration. On receipt of the above said certificates from the 2nd respondent, the 1st respondent has found certain discrepancies in the school certificates produced by the petitioner. In view of the strong doubt emanated from the certificates produced by the petitioner, she was issued with a show cause notice dated 31.05.99, calling upon the petitioner to offer her explanation as to why the petitioner should not be dismissed from services. On receipt of the show cause notice, the petitioner also submitted her explanation dated 10.08.99 denying all the charges made against her. THEreafter, the 1st respondent, disagreeing with the explanation offered by the petitioner, passed the impugned order dismissing the petitioner from service. THE said order is put in issue in the present petition.

(3.) HEARD the learned counsel appearing on either side and perused the materials available on record.