C MUNIAMMAL Vs. DISTRICT COLLECTOR VELLORE

JUDGEMENT

(1.) THE petitioner filed O.A.No.3791 of 2001 before the Tamil Nadu State Administrative Tribunal, challenging an order dated 21.08.2000 passed by the second respondent District Project Nutrition Officer, terminating her services.

(2.) IN the original application, notice of motion was ordered on 19.06.2001. Pending the original application, though the petitioner sought for an interim order, no interim order was granted by the Tribunal.

(3.) THE contention raised by the petitioner was that no prior notice was given to her and the termination was done without any opportunity. It was stated that she was having a chronic liver problem and that was the reason why she could not attend for work. Subsequently, she had produced a medical certificate which was not considered by the respondents.