S. AMBIGADEVI Vs. THE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr. Balan Haridas, learned counsel appearing for the appellant and Mrs. A. Sri Jayanthi, learned Special Government Pleader appearing for the 1st respondent and Mr. N.S. Nandakumar, learned counsel appearing for the 2nd respondent.

(2.) THIS writ appeal is filed against the order made in W.P.No. 1918 of 2010 dated 11.6.2012.

(3.) THE case of the appellant before the learned single Judge was that she is a Destitute Widow and she had submitted an application to take part in the selection process, pursuant to the Notification/Advertisement Nos. 176 and 178 issued in respect of the Combined Subordinate Services to any one of the posts, reserved for Destitute Widows, however, she has not enclosed the Destitute Widow certificate along with the application, though she had shaded the column to claim as a Destitute Widow.