D RUKMANI Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No,3434 of 1998 filed by the petitioner before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, it was transferred to this court and was renumbered as W.P.No,37605 of 2006.

(3.) IN the light of the said order, the petitioner was posted as a watchman on a temporary basis, but in a regular post with effect from 4.5.92. The petitioner gave her educational qualification certificate stating that she had studied at the Azad Middle School, Mettupalayam. The said certificate was sent for verification by the DEEO, Villupuram. The DEEO, Villupuram, by his letter dated 5.11.97 stated that the petitioner's school certificate was a bogus certificate.