LAKSHMI N. Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) In this writ petition, petitioner is assailing order dtd. 28/6/2019 (Annexure-A) issued by the first respondent and the grievance of the petitioner is that there is denial of monetary benefits and seniority in service for the period from 3/9/2012 till the date of her reinstatement on 01/08/2019.

(2.) Relevant facts for adjudication of this Writ Petition are that, the petitioner was appointed as a Bill Collector in the third respondent - Panchayat and as per the Resolution dtd. 03/09/2012, the petitioner was dismissed from service. The petitioner has challenged the order of dismissal before the first respondent herein and the first respondent, by order dtd. 28/6/2019 directed the third respondent - Panchayat to reinstate the petitioner, however, made an observation that the petitioner is not entitled for the monetary benefits as well as seniority in service. Feeling aggrieved by the same, the petitioner has presented this Writ Petition.

(3.) I have heard Sri. Yogesh D. Naik, learned counsel appearing for the petitioner and Sri. J.N. Naveen, learned counsel appearing for respondent Nos.1 to 3.