S RAJA LAKSHMI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, a practising advocate, was appointed as temporary Judicial II Class Magistrate by the first respondent by the order in G.O. No. 3104, Home dated 10-12-1982 under R. 13 of the Tamil Nadu State Magisterial Service Rules, hereinafter called the Rules. THE petitioner joined as a Judicial II Class Magistrate at Kulithalai in Tiruchi District and from there she was transferred to Aruppukottai, Kamarajar District. Subsequently she was transferred as Judicial II Class Magistrate, III, Vellore. THE first respondent by G.O. Ms. No. 809 dated 25-3-1986 ordered the termination of the services of the petitioner as temporary Judicial II Class Magistrate and tne order of termination runs as follows:

(2.) THE Registrar, High Court, Madras is requested to terminate the temporary services of Tmt. S. Rajalakshmi as temporary Judicial Second

(3.) IN the result, the writ petition is allowed, the impugned orders, viz, G.O. Ms. No. 809, Home dated 25-3 1986 and the notification of the second respondent No. 9/86. dated 3-4-1986 are quashed and the petitioner is directed to be reinstated in service with all attendant benefits within eight weeks from the date of receipt of a copy of this order. There will be no order as to costs.