THE DISTRICT PROJECT OFFICER Vs. CHELLAMMAL

JUDGEMENT

(1.) This Appeal is filed by the State against the order passed by the learned Judge allowing the writ petition filed by the respondent and quashing the order retiring the respondent prematurely.

(2.) Heard Mr.M.Govindan, learned Special Government Pleader appearing for the appellants and Mr.S.Muthukrishnan, learned Counsel appearing for the respondent.

(3.) The respondent was appointed as 'Aaya' in the Child Development Project in the third appellant Panchayat Union by the proceedings dated 15.11.1991. At the time of her appointment, her age was determined as 35.