G. KRISHNAVENI Vs. REGISTRAR, BHARATHIAR UNIVERSITY

JUDGEMENT

(1.) In W.P.No.8298 of 2003, the petitioner seeks to quash the orders of the first respondent dated 06.07.2001 and the second respondent dated 20.03.2002. In W.P.No.1952 of 2006, the petitioner seeks to quash the order of the respondent dated 22.12.2005.

(2.) The petitioner initially was appointed as Junior Assistant in the respondent University and subsequently, she was promoted as Assistant Section Officer. The allegation against the petitioner is that she collected chit funds from the employees of the University and refused to repay the same. She was issued a charge memo dated 05.12.2000 for violation of the provisions of the Bharathiyar University Employees Conduct Rules informing as follows:

(3.) In response, the petitioner submitted a written statement of defence on 10.01.2001 informing that she had not conducted any chit fund at any point of time but some of the staff members of the University had made allegations against her without any proof. She informed that as she had not run any chit fund, there was no question of stopping the activities or disobeying the warning memo. Not satisfied with the petitioner's explanation, a retired District Judge, was appointed as Domestic Enquiry Officer, who commenced enquiry on 27.03.2001. The petitioner has participated in the enquiry and has given her explanation.