S. CHITRAKALA BHARATHKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present Writ Petition has been filed seeking issuance of a Writ of Certiorarified Mandamus to call for the records connected with G.O.(Ms) No.310 dtd. 6/9/2024, G.O(2Ms) No.53 dtd. 13/9/2024 issued by the 1 st respondent which were rejecting the review petitions filed by the petitioner and quash the same forbear the 1st respondent from imposing the punishment to the petitioner by reverting her to a lower post of Deputy Director of Audit for the period of 3 years via G.O.(2u) No.60 dtd. 26/9/2025 till the order passed in the petitioner's Review Petition dtd. 17/11/2025 which is pending before the 1 st respondent and consequently direct the 1st respondent to pass orders on the petitioner's Review Petition dtd. 17/11/2025 within a time frame to be fixed by this Court.

(2.) The case of the petitioner is that she was selected through direct recruitment in the Group-I examination conducted by the Tamil Nadu Public Service Commission and was appointed as Assistant Director of Audit in the first respondent Department on 5/12/2013. Subsequently, she was promoted as Deputy Director of Audit on 28/4/2017 and thereafter, promoted as Joint Director of Audit on 18/2/2019 and she is presently, serving as Joint Director of Audit at the Tamil Nadu State Co-operative Bank, Chennai. While so, charge memos were issued to her under Rule 17(b) of the Tamil Nadu Civil Services (Disciplinary & Appeal) Rules alleging misconduct.

(3.) It is further case of the petitioner that the 2 nd respondent ordered a domestic enquiry into the alleged misconducts and the Enquiry Officers submitted their reports holding that the charges levelled against the petitioner stood proved. Thereafter, the 1st respondent, by proceedings dtd. 26/9/2025, imposed the punishment of reversion to the lower post, namely, Deputy Director of Cooperative Audit for a period of three years, in respect of the charges set out in the charge memo dtd. 6/8/2019. Aggrieved by the same, the petitioner filed a Review Petition dtd. 17/11/2026 before the first respondent seeking reconsideration of the said punishment order. However, the said Review Petition has not been considered till date. Challenging the same, the present Writ Petition has been filed.