G KANNAMMAL Vs. DISTRICT COLLECTOR DHARMAPURI DISTRICT DHARMAPURI

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of Certiorari, to challenge the order of respondent in terminating the service of the petitioner as null and void, arbitrary, unconstitutional with consequential relief of reinstatement with all consequential benefits.

(2.) HOWEVER, the petitioner has not laid any foundation to challenge the order of termination. Nor the impugned order is placed on record, in pursuance to the liberty given to the petitioner to amend the prayer clause, but the petitioner, while amending the prayer, did not amend the pleadings to challenge the order of termination.

(3.) AT the time of admission of this writ petition, learned Tamilnadu Administrative Tribunal had directed to consider the case of the petitioner against available vacancies. In pursuance to the interim order passed, the petitioner failed to make any representation to the respondents.