SHIPRA JINDAL Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner by invoking the writ jurisdiction of this court under Articles 226 and 227 of the Constitution of India, prays for a writ in the nature of certiorari for quashing the order dated 9.01.2009, Annexure P.13, vide which services of the petitioner were terminated with immediate effect and the advertisement dated 23.01.2009, Annexure P.16, vide which applications were invited for filling up post of the petitioner.

(2.) Brief facts giving rise to the filing of the writ petition are, that an advertisement was issued in the year 2004 inviting application for recruitment to the post of processing clerk. The petitioner after process of selection was selected and appointed as a processing clerk with the Consulate General of Canada.

(3.) On 22.08.2005 the petitioner was promoted to the post of Programme Clerk. The petitioner was thereafter given double promotion to the post of level VI post of Case Analyst. In August,2007, Ms. Helen Economo, Consul (Immigration), Consulate General of Canada at Chandigarh joined the respondent consulate. She appreciated the work of the petitioner and gave her certificate of appreciation.