RUKMANI Vs. DIVISIONAL MANAGER MARAPALAM TEA DIVISION NADUGANI

JUDGEMENT

(1.) THE petitioner seeks for the issue of a Writ of Certiorarified Mandamus to call for the records of the respondent in Na.Ka. No. 1259/90 dated 8-5-1993 and quash the same and direct the respondent to provide continuous employment to the petitioner.

(2.) THE respondent has entered appearance, but had not filed counter and hence this Court had to decide this Writ Petition on the basis of affidavit filed by the petitioner and the material papers placed by her.

(3.) AT this juncture, it has to be pointed out that this impugned condition set out in the intimation is highly objectionable, arbitrary and uncalled for. In terms of Standing Order or Service Regulations governing the respondent, only a relieving order of former employer or medical certificate is required apart from attendance at the working spot and not a "No Objection" certificate from "former" husband.