B JYOTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN pursuance to the selection by the Tamil Nadu Public Service Commission, the petitioner joined as Assistant Surgeon in the health department of the State of Tamil Nadu and posted at the Institute of Obstetrics and Gynecology Government Hospital for Women and Children, Egmore, Chennai.

(2.) THE petitioner was permitted to go abroad on deputation, for three years till 01.04.1991, but she did not report back to duty on expiry of leave, on account of her failure to join duty, she was proceeded under 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules on the following charges:

(3.) RULE 20 of the Tamil Nadu Civil Services (Disciplinary and Appeal) Rules reads as under: 20.(1) A member of a State Service or a member of a Subordinate Service including a person who has ceased to be a member of such service in whose case the Government have passed original orders, shall be entitled to submit, within a period of two months from the date on which the order was communicated to him, a petition to the Government for review of the orders passed by them on any of the grounds specified below:-