S.SUMATHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The writ petitioner, S. Sumathi had acquired M.A.,M.Phil., B.Ed and Diploma in Sanitary Inspector (DSI) and had registered with District Employment Exchange, Krishnagiri with Registration No.W/9317/05 In pursuance to a notification published in The Hindu daily, dated 29.06.2010, wherein candidates with necessary qualification and age for appointment as Sanitary Inspector Grade-II, were asked to contact the District Employment Officer, Krishnagiri on or before 30.06.2010, she contacted the said officer.

(2.) She was informed that several candidates were being considered for appointments to the post of Health Inspector Grade-II in the Tamil Nadu Public Health Services. The petitioner was called upon to submit her original certificates for verification. The petitioner claims that she had requisite qualification for the said post. She was also called for an oral interview. The petitioner claims that she had performed to utmost satisfaction in the oral interview. The petitioner further claims that since she posses the necessary eligibility and suitable qualifications, the same was accepted and she was appointed as Health Inspector Grade-II, under Rule 10 (a)(i) of the Tamil Nadu State and Subordinate Service rules by the 3rd respondent.

(3.) The 3rd respondent, namely the Deputy Director of Health Services, Kallkurichi, by proceedings dated 13.01.2001 in R.No.171/A4/2011 appointed the petitioner to the said post in the Primary Health Centre, Elavansurkottai, Kallakurichi. On 07.08.2012, the petitioner received a copy of the proceedings of the 3rd respondent referring to a Government Order stating that the Government has cancelled the appointment orders, since, the petitioner was allegedly not sponsored by the Employment Exchange. The petitioner submitted her representation on 16.08.2012. As on the date of the filing of the writ petition the respondents have not answered to the said representation. Fearing that her appointment order would be cancelled the petitioner filed the present petition seeking necessary relief in the nature of Certiorarified Mandamus to call for the proceedings of the 3rd respondent in R.N.171/A4/2011 dated 07.08.2012 and to quash the same.