S LAKSHMI Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE writ petition is directed against the order of the first respondent dated 23. 11. 2004 by which the first respondent has cancelled the appointment of the petitioner as Sewing Mistress dated 07. 03. 2001.

(2.) THE case of the petitioner is that she has acquired Diploma in Costume Design and Dress Making and has registered in the Employment Exchange in the year 1991 and she has also registered her TC qualification in the year 1993. On the basis of that, her name was sponsored by the Employment Exchange, the first respondent having found that the petitioner was qualified, has appointed the petitioner as Sewing Mistress by the order dated 07. 03. 2001 and the probation of the petitioner was also completed on 23. 08. 2003.

(3.) BY the impugned order of the first respondent dated 23. 11. 2004, the said appointment order, was sought to be cancelled by the first respondent on the basis that on the date of consideration of the petitioner, namely, on 29. 01. 2001 for the appointment, the petitioner along with other 4 persons including the fourth respondent were considered on the basis that the candidates selected already, namely, the 4th respondent on 29. 09. 2000, did not turn up. The said list of 4 persons was directed to be considered without resorting to such a direction of the District Employment Exchange. By mistake, instead of appointing the fourth respondent as per the sponsorship already made on 29. 12. 2000, the second list dated 29. 01. 2001 was considered and the petitioner was appointed and the petitioner is working in the Tiruvallur District at Government Girls Higher Secondary School, Tiruvottiyur.