A RAJESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner passed Higher Secondary in Vocational stream in the 1988. In the said course, Pre-School Teacher Training Course consisting of theory and practical, is one of the subjects. Based on the same, the petitioner was appointed as Higher Grade Teacher in Mohanoor Panchayat Union Elementary School, by the third respondent, by an order dated 18.11.1988. While so, she was terminated from service by an order dated 17.01.1989.

(2.) THE petitioner filed Original Application in O.A.No.3687 of 2002 before the Tamil Nadu Administrative Tribunal seeking to quash the aforesaid order dated 17.01.1989. The Tribunal, disposed the said Original Application by an order dated 01.07.2002 directing the Government to pass orders on the petitioner's appeal dated 14.01.2002, within three months.

(3.) THE respondents filed reply affidavit refuting the allegations made by the petitioner.