NILAWAR NISHA Vs. PRINCIPAL COIMBATORE MEDICAL COLLEGE

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking issuance of a Writ of Certiorarified Mandamus to call for the records relating to the order of the first respondent in Na.Ka.No.8139/NW4/98, dated 09.03.2005, to quash the same and to consequently direct respondents 1 and 2 to reinstate the petitioner with back-wages and all other benefits.

(2.) It is the case of the petitioner, who was a family member of the person who lost his life in a violent incident, that she was appointed as Hospital Worker (Bearer) at the Coimbatore Medical College Hospital on 19.02.1999 as a special case by the District Collector, Coimbatore.

(3.) Pursuant to appointment of the petitioner, she was asked to submit the certificates pertaining to her educational qualifications, which the petitioner duly submitted. However, the respondent authorities issued a show cause notice on 26.04.2001 alleging that the certificates pertaining to the educational qualifications of the petitioner are not true. The petitioner submitted her explanation on 30.04.2001 stating that the certificates issued to her by the school authorities were only furnished by her to the department.