R. RANI Vs. THE REGISTRAR GENERAL AND ORS.

JUDGEMENT

(1.) HEARD Mr.K.Vijayan, the learned Senior counsel appearing on behalf of the petitioner. Mr.M.Basha, the learned takes notice on behalf of the first respondent. Mr.R.Ravichandran, Additional Government Pleaders takes notice on behalf of the respondents 2 and 3.

(2.) THIS Writ Petition has been filed praying that this court may be pleased to issue a Writ of Mandamus to call for the records of the first respondent, relating to R.O.C. No. 94/2012 -B3/B2, dated 15.5.2015, and quash the same, in so far as it proposes to hold an enquiry against the petitioner herein, under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules and consequently, drop all further proceedings initiated against the petitioner pursuant to the petition, dated 10.2.2012.

(3.) THE petitioner has stated that the complaint made against her has no basis, as she had not made any false representations while joining in service. The action taken against the petitioner, by the first respondent, by directing the petitioner to submit a written statement, with regard to her qualification, for being selected to the post of Junior Division (Civil Judge), is improper, and contrary to the relevant service rules. In such circumstances, the petitioner has preferred the present Writ Petition before this court, challenging the impugned proceedings, under Article 226 of the Constitution of India.