R CHANDRA Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) THE petitioner joined as staff nurse in Government General Hospital, Chennai on 25.10.1976 and was regularized as staff nurse on 13.11.1978 on completion of probation period. THE petitioner completed B.Sc. Nursing course in the year 1992 and was assigned Civil Nursing List (CNL) No.3260.

(2.) THE petitioner applied for leave and went abroad in the month of December 1994 and was there till February, 1999. THE petitioner was not allowed to join duty, as she was unauthorisedly absent from duty. However, vide order 15.02.1999, the petitioner was allowed to resume her duty subject to outcome of disciplinary action, which was proposed against her. THE petitioner was found guilty of charge of unauthorized absence and accordingly, was awarded punishment of stoppage of increment with cumulative effect for four years.

(3.) THE petitioner was promoted to the post of Nursing Grade-II on 22.09.2006, as she was not considered for promotion for want of regularization order. THE petitioner made representation to consider her for promotion in the year 2004-2005, as the petitioner was not only deprived of her seniority, as per G.O.No.248 dated 20.10.1997, but also in promotion panel, as juniors to the petitioner were promoted earlier and placed above in the seniority list.