G.DEIVANAI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The writ petition has been filed, challenging the order of termination dtd. 11/8/2016, terminating the services of the writ petitioner from the post of Noon Meal Organizer.

(2.) The petitioner states that she participated in the process of selection for the post of Noon Meal Organizer. The petitioner furnished all the particulars and documents at the time of attending interview and she is eligible for appointment under the "Widow category". The petitioner produced the Widow certificate issued by the Thasildar. Accordingly, the petitioner was selected and appointed in proceedings dtd. 21/8/2012 to the post of Noon Meal Organizer.

(3.) The third respondent/Tmt.T.Saroja filed a complaint against the writ petitioner, stating that the appointment of the writ petitioner was made illegally and she filed a writ petition in W.P.No.31967 of 2015 and this Court passed an order on 8/10/2015, directing the District Collector, Dharmapuri, to consider the representation and dispose of the same after putting notice to the writ petitioner and pass appropriate orders. Pursuant to the directions, the first respondent called upon the writ petitioner on 8/12/2015, to submit her explanations regarding the allegations made by the third respondent/Tmt.T.Saroja. The petitioner submitted her explanation to the first respondent on 15/12/2015 in person and sent the same through Registered post. Shockingly, the first respondent dismissed the services of the writ petitioner on the ground that she got remarried. Thus, the present writ petition is filed.