(1.) The prayer sought for herein is for a writ of certiorari calling for the records from the file of the third respondent made in proceeding No.Proc. No.M-I/P&A/DAC/278-118/06 dated 19/10/2006 and quash the same.
(2.) The petitioner was working as an employee under the category of Industrial Worker at the respondent organisation viz., Neyveli Lignite Corporation (in short 'NLC').
(3.) While so, there has been a disciplinary proceeding against her, pursuant to which, after enquiry, on the proven misconduct, a punishment of censure was imposed by order dated 19/10/2006. Challenging the said order of punishment of censure awarded against the petitioner, she has filed the present writ petition with the aforesaid prayer.