P KAMALAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a Writ in the nature of Certiorari, to quash the impugned order of termination dated 24.1.2012.

(2.) THE petitioner got her name registered with the Employment Exchange. On requisition by the second respondent, the name of the petitioner was sponsored for appointment as Secondary Grade Teacher. The petitioner was called for interview on 22.8.2000 and he appeared for interview on 4.9.2000 where he submitted all the credentials/certificates and also filled up the verification report. In the column, whether any criminal case is pending against the petitioner or that the petitioner has been convicted in a criminal case, the petitioner wrote in negative, as there was no criminal case pending against her, nor she was convicted in any case.

(3.) THE petitioner submitted reply to the show cause notice, pointing out that the petitioner was not in know of the case registered against her on 22.12.2000, and in any case, the verification form, in which it was stated that there was no case pending against her, was filled up by the petitioner on 4.9.2000. The information given in form was correct, as on that day no case was pending.