N CHANDRA Vs. DISTRICT EDUCATIONAL OFFICER VIRUDHACHALAM

JUDGEMENT

(1.) THE petitioner was initially appointed as Part time Sweeper in Govt. Girls High School, Thittakudi, South Arcot District, by an order dated 16.11.1990 issued by South Arcot District Girls School Inspector. While so, the petitioner was appointed on regular post by the District Educational Officer, Virudhachalam by an order dated 16.3.2001. While the petitioner was working on regular basis, the first respondent issued show cause notice dated 5.8.2001 calling for the petitioner to show cause as to why she should not be reverted from the regular post to part time Sweeper on the ground that she was overaged at the time of initial appointment on 16.11.1990. THE petitioner submitted an explanation on 16.8.2001 requesting the first respondent to send a proposal to the Government for relaxation of age.

(2.) THE first respondent passed the impugned order dated 03.09.2001 reverting the petitioner from regular post to Part time Sweeper. THE petitioner filed O.A.No.5883 of 2001 before the Tamil Nadu Administrative Tribunal to quash the impugned order dated 03.09.2001.

(3.) HEARD both sides.