V. AMBIGAVATHI Vs. REGISTER GENERAL, HIGH COURT

JUDGEMENT

(1.) The relief sought for in the present writ petition is to call the records relating to the impugned Proceedings issued by the 2nd Respondent in ROC. No.6106/A/2016, dtd. 25/4/2017 and the subsequent order issued by the 1st respondent in ROC. Nos.77985/2017/C1 and 80775/2017/C1, dtd. 10/12/2019 and to quash the same and consequently to direct the respondents to reinstate the petitioner into service on notional basis with all consequential and monetary benefits and to retire the petitioner from service with effect from 31/5/2019 with retirement benefits including regular pension.

(2.) The brief facts leading to filing of this writ petition is as follows:

(3.) The petitioner herein was appointed as Copyist on 2/7/1990 in Tamil Nadu Judicial Ministerial Service and after serving in various posts, was promoted as District Court Head Clerk, in the year 2016. While she was working as Deputy Nazir on deputation, at Sub Court, Rasipuram, served with a show cause notice, dtd. 25/2/2016 stating that, while preparing the arrear leave salary bill relating to one Thiru. K. Thiyagarajan, a retired Junior Balliff, she has forged the signature of the Presiding Officer. Subsequent to her reply, an Order of suspension passed on 15/3/2016. Thereafter, a charge memo was issued to the petitioner on 15/6/2016. The charges framed against the petitioner reads as follows: