R SATYA Vs. COLLECTOR DHARMAPURI DISTRICT

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking for a direction to the respondents to permit her to rejoin duty as a Child Welfare Worker as per the order of appointment issued by the first respondent on 14.9.2007.

(2.) THE writ petition was admitted on 22.11.2007. On notice from this court, the second respondent has filed a counter affidavit, dated 8.3.2012 and an additional counter affidavit, dated 16.4.2012. This court by an order dated 15.3.2012 had directed the original records to be produced. Accordingly, original records were produced and perused by this court.

(3.) IN the counter affidavit filed by the Child Development Project Officer, Karimangalam, in paragraphs 8 and 11 it was averred as follows :