D RUKMANI Vs. DISTRICT EDUCATIONAL OFFICER VIRUDHACHALAM

JUDGEMENT

(1.) HEARD Mr. Bharath Chakravarthy, learned counsel in support of this appeal, and Mr. G. Sankaran, learned Special Government Pleader appears for the respondents.

(2.) THIS appeal seeks to challenge the order passed by a learned single Judge, whereby the learned single Judge has dismissed the writ petition filed by the appellant herein.

(3.) THE brief facts of the case are this wise: the appellant was appointed as Part Time Scavenger in a Government Higher Secondary School at Veppur, Cuddalore District on 2nd December, 1987. Subsequently, she was appointed as Watchman on 30th April, 1992 in the same school. On 24th November, 1997 she was served with a show cause notice stating that the certificate produced by her to prove her educational qualification was found to be bogus one. The certificate was stated to have been issued by the Headmaster of one Asad Middle School at Mettupalayam. The appellant submitted her explanation on 11. 12. 1997, which is to the following effect:-