R NEELAVATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been brought forth by the petitioner seeking to issue a writ of certiorarified mandamus, to call for the records relating to the communication of the first respondent in Letter No. 21379/cv-III/2007-I dated 26. 11. 2007 and the proceedings of the second respondent in proceedings No. Ni. Mu. 90871/adi-8/2001 dated 4. 6. 2007 and quash the same and consequently direct the third respondent to reinstate the petitioner in service with all consequential benefits arising therefrom.

(2.) AFFIDAVIT filed in support of the writ petition is perused. The Court heard the learned counsel appearing for either side.

(3.) ON the strength of the community Certificate claiming that she belongs to the Scheduled Caste, the petitioner sought appointment in the Railways and she joined as Junior Stenographer in the year 1985. While in service, it was found that she did not belong to the Scheduled Caste and thereafter, she was terminated from service. Challenging the termination, she took the proceedings before the Central Administrative Tribunal, Chennai by filing O. A. No. 612 of 2007 and the same was dismissed.