K S JEYASEELI Vs. DISTRICT PROJECT NUTRITION OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent.

(2.) THE petitioner has stated that she was appointed as a Nutrition worker by the proceedings of the District Project Nutrition Officer, Salem, in Na.Ka.5/96/A3, dated 21.5.96. She was posted at the Vallayachettypalayam Centre, Sangagiri Taluk, Salem District. However, on 27.5.96, the District Project Nutrition Officer, Salem, the respondent herein, had passed an order in Na.Ka.5/96/A3, dated 27.5.96, cancelling the order of appointment passed in favour of the petitioner. THE impugned order of the respondent, dated 27.5.96, is illegal and liable to be set aside. In such circumstances, the petitioner had filed an original application before the Tamilnadu Administrative Tribunal, in O.A.No.3909 of 1996, which has been transferred to this Court and re-numbered as W.P.No.29665 of 2006.

(3.) THE learned counsel had further stated that the guidelines relating to the said scheme had been considered by this Court in W.P.No.4414 of 1985 and by an order, dated 25.8.94, this Court was pleased to hold that the said guidelines were unconstitutional, and the termination of service based on the guidelines was illegal. It has also been stated that the order of this Court, dated 25.8.94, made in W.P.No.4414 of 1985, has become final and therefore, the impugned order passed by the respondent, dated 27.5.96, terminating the services of the petitioner is arbitrary, illegal and void.