P L VALLIAMMAI Vs. K VARADARAJAN

JUDGEMENT

(1.) THE above writ appeal is directed against the order dated 31. 03. 2003 made in W. P. No. 18197 of 1997, in and by which, the learned single Judge, after quashing the appointment of fifth respondent therein/appellant herein, has allowed the writ petition and directed the third respondent therein viz. , Joint Director, the Professional and Executive Employment Exchange, R. K. Mutt Road, Chennai, to sponsor all eligible candidates to the fourth respondent school within 30 days from the date of communication of the said order, as per the employment exchange seniority list, who are eligible and who possess eligible qualifications and thereafter, the fourth respondent school shall hold a fresh selection, select and appoint the suitable candidate on merits and in accordance with law.

(2.) THE first respondent-writ petitioner, though was duly served notice in the above appeal, has not chosen to contest the same by engaging a counsel.

(3.) MR. AR. L. Sundaresan, learned Senior Counsel appearing for the appellant-fifth respondent in the writ petition, submits that pursuant to the selection, the appellant was continuing her service in the fifth respondent school and even now, she continues in the same school.