D. VETRISELVI Vs. DISTRICT EMPLOYMENT OFFICER

JUDGEMENT

(1.) The petitioner belongs to MBC. Her husband is working as Nayak in the Indian Army from 1998 and now he is working at Bangalore. Hence, she was given employment in MBC priority category meant for defence personnel by an order dated 15.09.2010.

(2.) The District Collector, Vellore, already wrote a letter dated 21.05.2010 to the District Employment Officer, Vellore-the first respondent stating that the petitioner comes under the priority category under MBC. In the said letter, the District Collector has referred to the Letter No.980/HQC/Wel, dated 04.04.2010 of the Commanding Officer of the Indian Army as well as the letter of the husband of the petitioner dated 04.04.2010.

(3.) While so, the Teachers Recruitment Board - the second respondent, sent a communication dated 30.04.2010 directing the petitioner to appear for certificate verification for the post of Graduate Assistant under MBC priority category. Accordingly, the petitioner appeared for certificate verification. She also produced the letter issued by the Indian Army.