G. SELVI Vs. THESTATE OFTAMILNADU

JUDGEMENT

(1.) THE instant writ petition has been filed by the petitioner challenging the order dated 03.01.2014, passed by the third respondent, whereby and whereunder, she has been ousted from service.

(2.) THE indisputable facts of the case, in nutshell, are that the petitioner was temporarily appointed by the third respondent as Steno -cum -Typist on 24.02.2010 in the I Additional District Munsif -cum -Judicial Magistrate Court, Ulundurpet, Villupuram District. Aftermath her joining the said post, she partook in Group IV service examination conducted by the Tamil Nadu Public Service Commission on 07.07.2012 and she was also selected by the Commission as Steno -cum -Typist, Grade III. Pursuant thereto, she was appointed by the fourth respondent as Steno -cum -Typist, Grade III by order dated 31.12.2013 and posted at the District Munsif Court, Thuraiyur. On her informing the third respondent of the same, the third respondent ousted her from service by the impugned order dated 03.01.2014. Challenging the same, this writ petition is filed.

(3.) THE petitioner's main bone of contention is that inasmuch she has been ousted from service, instead of having been relieved, she is now considered only as a new entrant into the Judicial Ministerial service, notwithstanding the service put in by her from 24.02.2010 to 03.01.2014, as a consequence of which, her service during the said period becomes redundant for all practical purposes.