M.SARANYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) A writ of declaration has been instituted to declare the termination of the petitioner from the post of Data Entry Operator by the third respondent without notice and without passing any order as illegal and to direct the third respondent to reinstate her in the post of Data Entry Operator with consequential benefits and fix time scale of pay as per G.O.No.151, dtd. 16/10/2006, issued by the first respondent, within a time stipulated by this Court.

(2.) The petitioner states that she was appointed as Data Entry Operator on 14/3/2015 by the third respondent in the Disaster Management Sec. on temporary basis. The appointment was on consolidated pay. The petitioner further states that she was subjected to sexual abuse by an official. Therefore, she was forced to prefer a complaint against the said official on 9/10/2018 to the third respondent. By taking vengeance against the petitioner, the fourth respondent cancelled her appointment abruptly without furnishing any reason. The third respondent directed the petitioner to receive salary for the period from 1/9/2018 to 21/9/2018 and the services of the petitioner were dispensed with from 22/9/2018.

(3.) The learned counsel for the petitioner reiterated that no show cause notice was issued to the petitioner before ousting her from the post of Data Entry Operator and therefore, the order of ousting is in violation of principles of natural justice. In the place of the petitioner, two other temporary Data Entry Operators were posted and therefore, the very action of the third respondent ousting the petitioner from service is untenable.