M SEELA Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) The writ petitioner was appointed as Teacher by the third respondent on 23.6.1995. That appointment was approved by the first respondent by Order dated 9.2.1996. Thereafter, by Order dated 3.9.1997, the approval was cancelled by the third respondent. Challenging that, the present writ petition has been filed.

(2.) The learned counsel for the petitioner submits that once appointment has been approved, it cannot be cancelled on the ground that the candidate was not sponsored through employment exchange. Having approved that appointment, subsequently, it cannot be cancelled even without giving a notice.

(3.) The learned Government Advocate appearing for respondents 1 and 2 submits that since the petitioner was not sponsored by employment exchange, her appointment becomes irregular and it cannot be approved.