P. THAMARAISELVI Vs. PRINCIPAL DISTRICT JUDGE/ DISCIPLINARY AUTHORITY

JUDGEMENT

(1.) The punishment of removal from service imposed on the petitioner in proceedings dtd. 14/2/2022, is sought to be quashed in the present writ petition.

(2.) The petitioner, admittedly, was appointed as Temporary Junior Assistant under Rule 16(a)(1) of the Tamil Nadu Judicial Ministerial Service Rules [Old Rule 10(a)(1)]. The departmental disciplinary proceeding was initiated against the writ petitioner and as against one Smt.Amudhavalli, who is the permanent employee in the Judicial Department.

(3.) A charge memo under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, was issued in proceedings dtd. 23/4/2021. Two charges were framed against the writ petitioner and they are as follows:- <IMG>JUDGEMENT_608_LAWS(MAD)3_2024_1.JPG</IMG>