R.SUBBULAKSHMI Vs. THE STATE OF TAMILNADU

JUDGEMENT

(1.) The order of rejection rejecting the claim of the writ petitioner for selection and appoint her to the post of Professor under the Category of Destitute Widow in proceedings dtd. 29/3/2010 as well as 3/1/2013 are under challenge in the present writ petition.

(2.) The writ petitioner passed P.G., degree in Tamil and completed M.Phil in Tamil during the year 1996. The writ petitioner also cleared the National Eligibility Test conducted by the University Grants Commission. The writ petitioner lost her husband during 1998 and was issued with a Destitute Widow certificate by the competent authority. Recruitment notification was published by the second respondent in Advertisement No. 4/2010 dtd. 29/3/2010, inviting applications from the eligible candidates for appointment to the post of Assistant Professor under the Tamilnadu Collegiate Educational Service for Government Arts and Science Colleges-2010. The petitioner submitted her application for selection to the post of Assistant Professor.

(3.) The grievances of the writ petitioner is that though she is a Destitute Widow, she was not granted the benefit of priority granted to the destitute widow. The learned counsel for the petitioner states that a priority is granted to the destitute widow and the said benefit was not extended to the writ petitioner.