D VIJAYA Vs. TRANSPORT COMMISSIONER CHEPAUK

JUDGEMENT

(1.) THE petitioner has approached this Court, with the prayer for issuance of a writ in the nature of Certiorari, to quash the order passed by the respondent vide R.No.8141/ R1/2011 (E.O.No.302/ 2011) dated 20.9.2011 in so far as the petitioner is concerned, and consequently direct the respondent herein to promote the petitioner as Motor Vehicle Inspector (NT) with effect from 1.4.2010, and as Personal Assistant to Regional Transport Officer from the Date of Promotion of her immediate junior, with all consequential service and monetary benefits.

(2.) THE petitioner was promoted to the post of Superintendent on 28.02.2004. THE petitioner was served with charge memo under Sec.17(b) Tamil Nadu Civil Services (Discipline and Appeal) Rules. In the enquiry conducted against the petitioner, she was found guilty of charges levelled against her. THE competent authority agreed with the findings recorded by the enquiry officer, imposed a punishment of reversion to the post of Assistant for a period of two years.

(3.) THE case of the petitioner is that she was not considered for promotion as the petitioner was on unauthorised leave, and the matter regarding regularisation of leave is pending with the department.