CHIEF EDUCATIONAL OFFICER, KANCHEEPURAM Vs. N YASODHA

JUDGEMENT

(1.) Heard the learned Special Government Pleader appearing for the appellants and Mr.V.Lakshminarayanan, learned counsel, who takes notice on behalf of the respondent.

(2.) The writ appeal has been filed by the appellants challenging the order passed by the learned Single Judge in allowing the writ petition and thereby directing the appellants to reinstate the respondent herein into service.

(3.) It appears that the respondent herein, after completing SSLC course from Karnataka Secondary Education Examination Board in April 1985, did her PUC course in the academic year 1987-88 and subsequently, she did her Bachelor of Arts course in the year 1993 and Bachelor of Literature in May 2002 and Bachelor of Education in November 2009. However, by proceedings of the first appellant dated 28.4.1999, her appointment was cancelled on the ground that the PUC Internship course in teachers education obtained by the respondent cannot be a equivalent qualification with the two years Diploma Course in Teachers Education from the State of Tamil Nadu and the same was stayed by the Tamil Nadu Administrative Tribunal at the instance of the respondent herein and on transfer of the Original Application No.3613 of 1999 pending on the file of the Tribunal to this Court and re-numbered as W.P.No.42260 of 2006, it came to be dismissed. While dismissing the writ appeal in W.A.No.1047 of 2009 preferred against such judgment, an observation was made giving liberty to the respondent herein to submit a representation to the authority and it appears that accordingly, a representation was submitted and the present impugned order is the out of such a representation.