KASTHURIBAI Vs. DEPUTY DIRECTOR DEPARTMENT OF HEALTH

JUDGEMENT

(1.) CHALLENGE in the Writ Petition is to the Order passed by the second respondent in Na.Ka.No.434/A1/08, dated 31.10.2008, by which the petitioner was directed to deposit the excess amount of Rs.2,50,179/- paid to her from 12.04.1991 to 30.06.2006 and for a direction to the first respondent to pay the earned leave benefits to her.

(2.) THE case of the petitioner in a nutshell is set out hereunder;-

(3.) THE above guidelines were issued not only in G.O.Ms.No.1188, Health and Family Welfare Department, dated 18.09.2007, but also well before in time in R.No.114328/MP3/98/S3, dated 04.04.2000 by the Director of Public Health and Preventive Medicine, Chennai on 04.09.2001. In pursuance of the above guidelines, necessary revised pay fixation and recovery orders have been issued by the Deputy Director of Health Services, Madurai in R.No.1945/04/06, dated 14.02.2008. THE petitioner was given promotion as Community Health Nurse on routine basis by following the normal procedures, which is not questioned now.