LAWS(MAD)-2020-12-341

A.JAYACHITRA Vs. PRINCIPAL SECRETARY/MEMBER SECRETARY

Decided On December 11, 2020
A.Jayachitra Appellant
V/S
Principal Secretary/Member Secretary Respondents

JUDGEMENT

(1.) This writ petition has been filed to call for the records leading to impugned order dated 25.08.2020 in proceedings No.192/AO.1/2020 of the respondent and quash the same insofar as the petitioner is concerned.

(2.) The petitioner is a graduate in Physical Education and conferred with the Doctorate in Sports Coaching in the discipline of Fencing. The petitioner claims to have obtained several Diplomas in the field of sports and coaching. According to her, she is a recipient of cash award from the Hon'ble Chief Minister for having coached National Games Gold Medalists. She claims to be a first woman in Fencing coaching in the State of Tamil Nadu.

(3.) On 09.05.2012, the petitioner was appointed as Fencing Coach in the respondent authority. Subsequently, on 09.02.2019, she was promoted as District Sports and Youth Welfare Officer and posted at Tirunelveli. Thereafter, the petitioner was transferred to the post of Manager - IV Sport Development Authority of Tamil Nadu at Chennai for looking after Amma Youth Sports Scheme. The latest transfer to Chennai was on 12.09.2019. She claims to be one of the senior officials, possessing high qualification and with experience, particularly, in her discipline of Fencing.