S. PADMAVATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Appeal by the State is directed against the order passed in W.P.(MD) No.19628 of 2016, dated 30.08.2019.

(2.) The appellant filed the Writ Petition for issuance of a Writ of Certiorari, to quash the order passed by the second respondent and the consequential appointment and relieving order passed by the respondents 3 to 5 as being illegal.

(3.) The appellant joined the services of the respondent department as an Overseer on 04.02.2008. On the date of joining service, the appellant had a diploma qualification. In the year 2008, the appellant had acquired B.E. Degree qualification under distance education mode from the Vinayaka Mission University, Salem. Based on such degree, she was promoted as Assistant Engineer by the second respondent vide order dated 23.09.2014. Subsequently, on verification of the qualification possessed by the appellant, it was found that she had acquired the B.E. Degree qualification by distance education mode, which is not equivalent to the regular course of study and accordingly, the promotion granted to the appellant was cancelled and she was reverted to the earlier post. These orders were put to challenge in the Writ Petition.