P. MUTHUNAGAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed for issuance of a Writ of Certiorari, to quash the impugned order passed by the second respondent vide his proceedings in Na.Ka.No.54896/CMaP2(1)/2023 dtd. 9/8/2023.

(2.) This petitioner was initially appointed as Staff Nurse on 25/3/1998 at Institute of Child Health, Egmore, Chennai. Subsequently she was transferred to Government Rajaji Hospital, Madurai on 2/6/2000 and she is continuing to serve. While so, the third respondent has issued a show cause notice under Rule 17(a) on 2/5/2023, seeking to submit her explanation as to why she did not seek prior permission before buying property in her name. In response to the show cause notice, she submitted her detailed explanation refusing the allegations explaining that she had sought for prior permission from the third respondent as early as on 22/7/2020. However, without considering her explanation, the impugned proceedings dtd. 9/8/2023, came to be passed by the second respondent. Challenging the same, this Writ Petition came to be filed.

(3.) Heard Mr.N.Mohammed Imran, learned counsel appearing for the petitioner and Mr.J.John Rajadurai, learned Government Advocate appearing for the respondents and perused the materials available on record.