A. MALAR VIZHI Vs. DISTRICT EMPLOYMENT OFFICER, DINDIGUL,

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the Additional Government Pleader for the respondents.

(2.) Though the matter is listed for considering the question of stay, considering the prayer in the WPMP and the main writ petition, the main writ petition itself is taken up for disposal on the consent of the learned counsel appearing for the parties.

(3.) The petitioner has completed the Secondary Grade Teachers Training Diploma Course. She was the resident of Kanyakumari District. Subsequently, she got married in the year 1994 to a person who is a permanent resident of Dindigul. Accordingly the petitioner transferred her employment exchange registration to Dindigul. It is stated that in the year 1999, she had applied for a job and was called for an interview and she was selected. But could not be appointed due want of vacancy. It is further stated that subsequently in the year 2000, she was again called for an interview and the petitioner understands ha she has been selected but because she originally belonged to Kanyakumari District she has not been given employment.