M.RAJALAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has sought for a Writ of Certiorarified Mandamus, to call for the records relating to the impugned orders passed by the 2nd respondent in Order No.12637/DRDM/SCR/KKL/2016 dated 29.02.2016 and by the 3rd respondent dated 14.01.2016 vide Order No.03/TOK/B2/KKL/2016, quash the same and consequently for a direction to the respondents 2 and 3 to issue Nativity/Resident Certificate to the petitioner.

(2.) The petitioner, who has been selected for the post of Primary School Teacher by the fourth respondent, has applied for Nativity/Resident Certificate, to be produced before the fourth respondent. The said application for Nativity/Resident Certificate was rejected on the ground that the petitioner cannot be termed as a resident of Pondicherry (now it is Puducherry), as she does not come under the conditions prescribed in the Government Order.

(3.) The petitioner has applied for the Primary School Teacher post as per Notification dated 25.09.2015 and was selected under OBC category. Those who were provisionally selected for the said post, were called for certificate verification before the fourth respondent. During certificate verification, among the several certificates in original to be produced, Nativity/Resident certificate issued by an officer of the Department of Revenue and Disaster Management not below the rank of Deputy Tahsildar, also has to be furnished.