M. HEMA Vs. STATE LEVEL SCRUTINY COMMITTEE

JUDGEMENT

(1.) By consent, the Writ Petition is taken and it is disposed of by this final order.

(2.) Mr.R.Vijaya Kumar, learned Additional Government Pleader accepts notice on behalf of the respondents 1 to 5 and Mr.R.Karthikeyan, learned standing counsel accepts notice on behalf of the 6th respondent.

(3.) Mr.Yogesh Kannadasan, learned counsel appearing for the petitioner would submit that the petitioner was selected and appointed as nurse in the year 1982, as she belongs to Hindu Scheduled Tribe Kondareddy Community and she retired as Matron on 30.09.2018. It is the further submission of the learned counsel appearing for the petitioner that during the year 2002, when the name of the petitioner was under consideration for promotion as a matter, a false complaint / representation, came into being as if she does not belong to Hindu Scheduled Tribe Kondareddy community and proceedings were initiated and she was called upon to appear for enquiry before the 1st respondent on 20.10.2015, 13.08.2018, 07.12.2020 and with regard to the date of enquiry on 15.10.2015, she was suffering due to viral fever and in this regard, she has also applied for medical certificate and with regard to the specific hearing dates, she became aware of the fact that in compliance of the order passed in W.P.No.9498 of 2018, enquiry was being done and on legal advice, she filed necessary petition for reopening the said Writ Petitions and on that pretext, she did not attend the enquiry. It is also the submission of the learned counsel appearing for the 6th respondent that dehors the petitioner did not attend the enquiry on three hearing dates, still it is obligatory on the part of the 1st respondent to consider the materials made available.