V CHANDRA RECORD CLERK O/O THE COMMERCIAL TAXES OFFICER Vs. GOVERNMENT OF TAMIL NADU, REP BY ITS SECRETARY PERSONNEL AND ADMINISTRATIVE REFORMS (S) DEPARTMENT; SPECIAL COMMISSIONER AND COMMISSIONER OF COMMERCIAL TAXES; DEPUTY COMMISSIONER (CT) ENFORCEMENT AND ASSISTANT COMMISSIONER (CT) ENFORCEMENT

JUDGEMENT

(1.) The petitioner in this case took out an application in M.P. No. 2 of 2006 for amendment of prayer in the main writ petition and the same was ordered on 24.7.2006.

(2.) The amended prayer in the writ petition is as follows:

(3.) The petitioner joined in the Commercial Taxes Department as a Record Clerk in 1989 and she had put in 17 years of service. According to the petitioner, she is qualified to be promoted as a Junior Assistant. On 03.10.2000, a charge memo was issued to her under Rule 17(b) of the Tamil Nadu Civil Services(Discipline and Appeal) Rules (for short, 'the Rules') on the ground that she failed to make certain entries in the Movement Register regarding movement of vehicles carrying bone meal through Puliyarai Check Post in Tirunelveli District. It is stated that 16 other officials, who were in the Check Post, were also given charge memos. An Enquiry Officer was appointed and enquiry was held on 25.4.2001 and the Enquiry Officer by his report dated 19.7.2001 came to the following conclusions: