C.SANKARAVADIVU Vs. DISTRICT SUPPLY OFFICER, TIRUNELVELI

JUDGEMENT

(1.) THE petitioner was initially appointed as Junior Assistant on 07.10.1981 in the Revenue Department. She was promoted as Assistant on 15.05.1991. She was included in the panel of Assistants fit for promotion to the post of Deputy Tahsildar for the year 1998 -1999. Based on the same, she was promoted as Special Deputy Tahsildar vide proceedings dated 31.10.2000. Simultaneously, her juniors were also promoted.

(2.) WHILE so, the petitioner was reverted to the post of Assistant by an order dated 04.07.2001 and she was relieved on 09.07.2001.

(3.) INITIALLY , a charge memo dated 03.06.2002 was issued to the petitioner by the first respondent under rule 17(a) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules about her leave from 09.07.2001 to 31.07.2001.