M SATHEE DEVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Aggrievedby an order of dismissal passed by the second respondent/Board by proceedings dated 15.3.1995, which was on appeal confirmed by the first respondent/Appellate Authority by G.O.(ID) 297, Housing and Urban Development Department, dated 26.6.1997, which is impugned in this writ petition, the petitioner seeks a writ of Certiorarified Mandamus to call for the records in proceedings G.O.(ID) 297, Housing and Urban Development Department, dated 26.6.1997 passed by the first respondent, quash the same,and to reinstate the petitioner in service.

(2.) Briefly stated, the facts are as follows: The petitioner was working as a Steno-typist in the Directorate of Rural Development from 17.8.1967 to 8.4.1969 and thereafter, she joined the Tamil Nadu Government Secretariat and served for a period of eleven years from 9.4.1969 to 8.7.1980, i.e, till she was transferred to the Tamil Nadu Housing Board and made permanent in the second respondent/ Board. Her service in the second respondent/Board since 9.7.1980 was regularised, presumably based on the qualification required for Steno-typists in Government service, which is the same for Steno-typists working in the Tamil Nadu Housing Board.

(3.) The qualification required for the post of Steno-typist in the Government service as well as the second respondent/Board is one and the same, as per the amendment vide G.O.Ms.No.641, Housing & Urban Development Department, dated 18.4.1984, Gazette dated 19.12.1984, which reads as follows :- "Steno-Typist i) Must possess the minimum General Educational Qualification prescribed by the Government. i) By direct recruitment or ii) By promotion or transfer of persons in other categories including the category of Telephone Operator, Record Clerk, and Basic Servants possessing the requisite qualifications. ii) Must have passed the Government Technical Examinations in Typewriting and Shorthand. a) by the Higher Grade in Tamil and English; or b) by the Higher Grade in Tamil and Lower Grade in English; or c) by the Higher Grade in English and Lower Grade in Tamil. Provided the candidates with the qualifications referred to in item (b) above shall be recruited only if candidates with the qualification referred to in item (a) above are not available; provided further that candidates with the qualifications referred to in item (c) above shall be recruited only if candidates with the qualifications referred to in item (a) and (b) above are not available."