J LALITHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ appeal is directed against the order dated 30.9.2009 made in W.P. No. 39000 of 2006, where by and whereunder the challenge made by the petitioner to the order dated 14.6.1989 passed by the first respondent, was negatived.

(2.) THE appellant was originally appointed as a Junior Assistant on 13.6.1956 and later promoted as Assistant in the year 1962. Subsequently, she was promoted to the post of Superintendent in the year 1981, Assistant Director in the year 1991 and Deputy Director of Stationary and Printing in January 1995. THEreafter, she opted for voluntary retirement on 17.9.1997.

(3.) THE learned single Judge, after considering the facts and circumstances of the case, especially the reply affidavit filed by the first respondent in the original application, dismissed the writ petition. Feeling aggrieved, the present writ appeal is filed.