C.KRISHNAVENI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of relieving issued to the writ petitioner, relieving her from service and directing her to approach the Salem District Adi Dravidar and Welfare Officer for further posting is under challenge in the present writ petition.

(2.) The learned counsel for the petitioner contends that the writ petitioner was appointed in accordance with the procedures notified.

(3.) The learned counsel for the writ petitioner states that the impugned proceedings state that the writ petitioner is relieved from the posts of cook on administrative grounds and further, the petitioner is called for to appear before the third respondent for obtaining the posting orders. The said opportunity provided to the writ petitioner is admitted. Even through in the affidavit filled in support of the writ petition, the writ petitioner has stated that she was called to appear before the third respondent for obtaining the posting orders, the petitioner instead of approaching the District Adi Dravidar Welfare Officer, moved the present writ petition, on the ground that the department has issued the orders, without providing any opportunity to the writ petitioner to offer her explanation. The writ petitioner is of the view that she has not committed any mistake and she is an innocent person and got appointment only through the process of selection. Thus, according to the learned counsel for the writ petitioner, the impugned order is liable to be scrapped.