T CHANDRAKALA Vs. BLOCK DEVELOPMENT OFFICER

JUDGEMENT

(1.) NOON-meal organiser of Mugaiyur Panchayat Union, Villupuram District, has challenged the order of suspension, dated 27.10.2009, passed by the Block Development Officer/Commissioner, Mugaiyur Panchayat Union, Villupuram District, the first respondent herein.

(2.) IT is the case of the petitioner that the abovesaid order has been passed on me ground that when the P.A., to the District Collector visited the Noon-Meal Centre on 27.10.2009, he found out certain deficiencies and instructed the first respondent to suspend the petitioner from service. Later on, she was served with a Charge memo, dated 9.11.2009 to submit her explanations for certain irregularities. Challenging the above proceedings, the petitioner has preferred the present writ petition.

(3.) HE further submitted that as per the above said Government Order, the President of the respective Panchayat alone has got the jurisdiction to place the petitioner under suspension and the Block Development Officer, who is an appellate authority, is not competent to pass such an order. In the case on hand, as the first respondent has issued the order of suspension on the directions of the P.A., to the District Collector, the petitioner has lost an opportunity of filing an appeal and therefore, the said order requires intervention. As regards the irregularities noticed, learned counsel for the petitioner submitted that the same do not warrant suspension, which has to.be very sparingly used.