J CHRISTIYANA BHAGYAVATHI Vs. COMMISSIONER OF LABOUR,

JUDGEMENT

(1.) This writ appeal is directed against the order, dated30.11.2009 passed in W.P(MD) No. 7988 of 2007 whereby the learned single Judge dismissed the writ petition filed by the Appellant.

(2.) The question that falls for consideration in this writ appeal is whether the termination of service of the Appellant is correct and valid since she failed to clear her departmental examination during the probation period.

(3.) The facts which are necessary to decide the above referred question raised in this appeal are as follows: