P. PARVATHY Vs. R. PARVATHI AND ORS.

JUDGEMENT

(1.) Challenging the order dated 30.04.2009 passed by the learned Single Judge of this Court in W.P. No. 26303 of 2006, the 5th respondent in the said Writ Petition has come up with this appeal. The sum and substance of the issue is whether there is impersonation or not.

(2.) One R. Parvathi, D/o. Late Rangam, the 1st respondent herein filed a Writ Petition in W.P. No. 26303 of 2006 seeking a direction to the Commissioner, Pollachi Municipality, Pollachi not to allow the appellant herein from impersonating her in the post of Class IV Woman Employee (Penn Paniyalar) and also a direction to respondents 1 to 4 therein to take action against the appellant herein for impersonating her and a subsequent direction to permit her to discharge the duties as Class IV Woman employee with the Pollachi Municipality.

(3.) According to the 1st respondent/writ petitioner, she registered her educational qualification with the Assistant Director, Office of the Employment Exchange, Thudiyalur Coimbatore District, on 14.06.2003 and was assigned with Registration No. 541.20 with category No. W.4516/83. The Employment Exchange has periodically registered her employment registration. When certain vacancies arose in Class IV services of Pollachi Municipality, the name of the 1st respondent/writ petitioner was also sponsored by the Employment Exchange. By a communication dated 19.10.1990, the writ petitioner was called upon to appear for an interview on 26.10.1990 at 9.00 a.m. and accordingly, she appeared for the interview. It is the submission of the writ petitioner that the appellant/5th respondent was not called for any interview. As the writ petitioner was not served with any appointment order, she was under the bona fide impression that she was not selected in the interview held on 26.10.1990.