G LEELA KUMARI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has prayed for issuance of a writ of certiorarified mandamus calling for the records of the respondents, especially the first respondent relating to his proceedings made in G.O.(D) No.220 Higher Education (G-2) Department dated 14.12.2006 and quash the same as null and void, illegal and invalid and consequently directing the respondents to reinstate her in service with all service and monetary benefits.

(2.) THE writ petitioner was appointed as Junior Assistant on 26.6.1966 through Tamil Nadu Public Service Commission and posted in the office of Sub-Registrar, THEnkanikottai of Krishnagiri District and she was transferred to Government Arts College, Krishnagiri in the year 1967 and thereafter in the year 1968, she was transferred to Government Arts College, Ponneri and after that in the year 1970, she was transferred to Nandanam Arts College, Chennai and thereafter to Lady Wellington Training College, Triplicane in the year 1972 and while she was working in the office of Director of Collegiate Education, Chennai in the year 1974, she was promoted as 'Assistant' on 10.2.1977 and thereafter in the year 1990, she was promoted as 'Superintendent' and posted at Government Training College, Kumarapalayam and after that in the year 1992, she was transferred to Institute of Advance Study in Education, Saidapet and thereafter transferred to the Office of the Director of Collegiate Education, Chennai in 1997. She was promoted as 'Bursar' in the year 2000 and posted to Government Arts College, Tindivanam and her date of superannuation, as per records, is 31.7.2007. While the petitioner was working as 'Bursar' in Tindivanam, certain charges were framed against her, which came to be cancelled and fresh charges were framed against her under Rule 17(b) of Tamil Nadu Civil Services (Discipline and Appeal) Rules on 22.8.2002.

(3.) HEARD the learned counsel for the petitioner and the learned Additional Government Pleader.