KAMALA Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS writ petition has been filed by Kamala W/o. Nagarajan, challenging the impugned order dated 21.05.2014 passed by the State Commissioner for Differently Abled, K.K. Nagar, Chennai, 2nd respondent herein, placing the petitioner under suspension under sub rule e(1)(1) and (2) of Rule 17 of the Tamil Nadu Civil Service (Disciple & Appeal) Rules, with immediate effect until further orders and for a consequential direction to the respondents 1 and 2 to reinstate the petitioner as Day Watchman in Government Girls Higher Secondary School for Blind, Puthur, Trichy -620 017 with service and back -wages.

(2.) LEARNED counsel for the petitioner would submit that after the petitioner was appointed as Aaya through the Thanjavur Employment Exchange in Government Girls Higher Secondary School for the Visually Impaired at Thanjavur, by proceedings dated 24.07.1984 of the District Social Welfare Officer, Thanjavur, after 11 years, she was made as a permanent Aaya on 03.05.1995 in Government Higher Secondary School for the Visually Impaired at Erode. Thereafter, vide order dated 28.11.2013, the 2nd respondent regularised the services of the petitioner with effect from 02.08.1989. Subsequently, by proceedings dated 08.07.2004 of the Joint Director, Department for the welfare of the differently abled, Government of Tamil Nadu, Chennai, she was transferred to Trichy Girls Higher Secondary School. The petitioner has completed 30 years of service and she was due to retire in 2013.

(3.) ON written instructions, Mr. T.S. Mohammed Mohideen, learned Additional Government Pleader appearing for the respondents by producing the enquiry report of the District Revenue Officer, Tiruchirappalli, dated 09.09.2014, also pinpointed to this Court that only on the oral permission granted by the Headmistress of the 3rd respondent school, the school was used for serving food to the people, who participated for an ear -boring ceremony.