D LAKSHMI Vs. DISTRICT COLLECTOR TIRUVANNAMALAI DISTRICT

JUDGEMENT

(1.) THE petitioner has filed the present writ petition challenging an order dated 30.06.2011 issued by the District Collector, Tiruvannamalai.

(2.) BY the aforesaid order, the District Collector directed the petitioner to hand over her charge from the post of Noon Meal Organizer in the Vadugappattu Panchayat Government High School Cheyar Panchayart Union. The said order came to be passed on the basis of an earlier order passed in W.P.No.3712 of 2010 dated 17.03.2011.

(3.) WHEN the matter came up for hearing, this Court, on noticing, that the very same petitioner had filed earlier a writ petition in W.P.No.19806 of 2011 through another counsel challenging the very same order dated 30.06.2011, directed the counsel appearing in this writ petition to state as to why she had suppressed the earlier writ petition. The present counsel appearing for the writ petitioner was unable to answer the said question. Therefore, the petitioner was directed to appear before this Court. Accordingly, the petitioner appeared before this Court today.