KUMARI C. GABRIEL Vs. THE STATE OF MADRAS RUNNING THE NATIONAL EMPLOYMENT ORGANISATION REPRESENTED BY THE DIRECTOR OF INDUSTRIES AND COMMERCE AND ORS.

JUDGEMENT

(1.) THIS is a petition for the issue of an appropriate writ to quash the order of the Regional Director of Resettlement and Employment, Madras, dated 29th October, 1956, dismissing the petitioner from the service of the Government of India.

(2.) MISS Gabriel the petitioner was first employed as a typist in the Chief Secretariat, Madras. Subsequently she worked as a clerk under the Hindu Law Reform Committee and later became a senior clerk in the office of the Dy. Controller -General of Civil Supplies. In course of time the petitioner was declared a quasi -permanent employee of the Central Government under the Central Civil Services (Temporary Service) Rules, 1949. In 1955 the petitioner was working in the Regional Employment Exchange, Madras. One Mr. Pushparaj was then the head of the office, he being at the time the Regional Director of Resettlement and Employment.

(3.) THE earliest of these communications was received on 23rd July, 1955, by Mr. Anugraham, Assistant Director of Employment Exchanges, in the office of the Regional Director, Madras. He took it to the notice of the Regional Director who instructed him to keep an eye open for any further petitions of the kind as might arrive later. Three days later copies of the same petition were received by two clerks named Hassan and Padmanabhan who handed them over to Mr. Anugraham. On 26th July, 1955, Mr. Nambiar and Mr. Pushparaj had a discussion on this subject and the following day Mr. Nambiar sent to Mr. Pushparaj three copies of the same communication which had arrived in his office together with the envelopes in which they had arrived. Of these one was addressed to Mr. Nambiar and the remaining two to other employees in that office. On 2nd August, 1955, four more covers addressed in a handwriting similar to that which had been noticed in some of the earlier covers were received. Mr. Anugraham took them to Mr. Pushparaj. These were kept intact for further investigation. In all eleven such copies were received as set out in Annexure IX to the order of Mr. Pushparaj.