S. CHRISTY KIRUBAKARAN Vs. THE PRINCIPAL SECRETARY TO GOVERNMENT, HEALTH AND FAMILY WELFARE (I-2) DEPARTMENT, SECRETARIAT, CHENNAI 9,

JUDGEMENT

(1.) THE Petitioner while working as Nursing Assistant, Grade IIA, filed a complaint regarding missing of drugs. The respondents instead of holding enquiry against the guilty person, issued a charge memo dated 11.09.1991 to the petitioner. The petitioner submitted a detailed reply to the charge memo, On receipt of reply of the petitioner, the respondents did not proceed with the proposed departmental enquiry, but instead by treating it to be a case of negligence, imposed a minor punishment of recovery of Rs. 27,615/ -(Rupees twenty seven thousand six hundred and fifteen only).

(2.) THE petitioner did not challenge the order imposing minor punishment, but, the respondents also did not proceed further to implement the order of recovery against the petitioner.

(3.) THE respondents did not reply to the audit objection nor any explanation of indicted Doctors and Nurses was called for. The respondents thereafter issued a second charge memo on the same allegation as was levelled against the petitioner on 11.09.1991.