M SARASWATHY Vs. DIRECTOR OF EMPLOYMENT AND TRAINING

JUDGEMENT

(1.) THE petitioner was appointed to the post of Junior Assistant- cum -Typist against the post reserved for Destitute Widow in the year 1996 -1997.

(2.) THE petitioner joined the service on 12.02.1999, by submitting the Destitute Widow certificate dated 28.7.1994. It is submitted by the petitioner, that in the application filed with the Tamil Nadu Public Service Commission, she had disclosed all the facts regarding her financial status.

(3.) THE order of cancellation of appointment has been challenged by petitioner, on the ground that it was passed in violation of principles of natural justice, as no opportunity was given to petitioner to show cause before passing the impugned order of removal by way of cancellation of her appointment. The other ground of challenge is that the petitioner has not been disclosed reasons for cancelling her selection by the Tamil Nadu Public Service Commission.