M.PUSHPA Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The order of cancellation of appointment issued in proceedings dated 28. 11. 2018 is under challenge in the present writ petition.

(2.) The writ petitioner had completed S. S. L. C during the year 1991. The petitioner joined in the Diploma course in Computer Science and Engineering in Government Polytechnic for Women, Taramani, Chennai - 113 during the year 1993. However, the writ petitioner could not able to complete the Diploma Course on account of certain personal difficulties. Thus, the writ petitioner left the Polytechnic College and thereafter, joined B. Sc. , (Maths) Degree Course through Distance Education Mode in Madras University and completed the said course in October 2004.

(3.) It is contended that the writ petitioner had undergone the preparatory course for securing the admission to B. Sc. (Maths) degree course. Thus, the writ petitioner has undergone the Under Graduation course in accordance with the University Grants Commission(UGC)Regulations, is the contention raised on behalf of the writ petitioner. Subsequently, the writ petitioner completed her B. Ed. , degree in the year 2007 and thereafter passed +2 Course in September 2010.