M. YASOTHA Vs. COMMISSIONER OF SOCIAL WELFARE, CHENNAI

JUDGEMENT

(1.) The order of reversion, reverting the writ petitioner from the post of Supervisor, Grade-I to the Post of Multi-purpose Health Worker is under challenge in the present writ petition.

(2.) The petitioner states that she was promoted from the post of Multipurpose Health Worker to the post of Supervisor Grade-I on temporary basis. The petitioner was informed that she should pass the prescribed departmental test within a period of probation in the promoted post of Supervisor Grade-I. Admittedly, the petitioner had not passed the requisite departmental test within the period of probation and therefore, the respondents issued the impugned order, reverting the writ petitioner from the promotion post.

(3.) According to Rule 26(b) of the Tamil Nadu State and Subordinate Service Rules, in case the petitioner fails to pass any of the tests or examinations for which he has so appeared, the appointing authority shall by order, discharge him from the service.