M RAJESHWARI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) PETITIONER was appointed as an Assistant in Children Welfare Centre, Mudhugampatti in Pennagaram Taluk, Dharmapuri District, by the second respondent by an order dated 08.09.1985.

(2.) ACCORDING to the petitioner, she was falsely implicated in the criminal case in Crime No.11 of 1990 on the file of the Inspector of Police, Pennagaram, for the alleged offence punishable under Section 306 IPC.

(3.) THE petitioner was acquitted by the learned Chief Judicial Magistrate, Dharmapuri, by an order dated 04.03.2010 in Sessions Case No.58 of 1997.