V. JAYANTHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The appellant, who is aggrieved by the order of dismissal dtd. 30/6/2022 passed by the learned Judge in Writ Petition No. 12116 of 2015, has come forward with this writ appeal.

(2.) The aforesaid writ petition No. 12116 of 2015 was filed by the appellant seeking to issue a Writ of Certiorarified Mandamus to quash the order dtd. 18/3/2015 passed by the third respondent and to issue a direction to appoint her to the post of Post Graduate Assistant (Tamil).

(3.) (i) According to the appellant, she obtained a Bachelor Degree in Tamil during the year 2006 and Post Graduate Degree in the same subject in the year 2008. It is stated that the appellant had registered her name in the Professional Employment Exchange, Chennai bearing Registration No. 2008F00023138 in anticipation of employment opportunity befitting her qualification. At this stage, the third respondent - Teachers Recruitment Board (in short, "the Board") issued a notification dtd. 9/5/2013 inviting applications for direct recruitment to the post of Post Graduate Assistant (Tamil). The appellant applied for the said post and she also participated in the written examination held on 21/7/2013.