P VASANTHI Vs. DISTRICT COLLECTOR; PERSONAL ASSISTANT TO DISTRICT COLLECTOR; BLOCK DEVELOPMENT OFFICER, WATRAP PANCHAYAT UNION

JUDGEMENT

(1.) The petitioner is a noon meal organizer working in the Watrap Nadar Primary School. After a surprise inspection conducted by P.A. to the District Collector (NMP), certain irregularities were brought to his notice. The petitioner had taken away the food items meant for the children and there was also shortage of commodities in the centre. Based on the said report, the Commissioner of Panchayat Union suspended the petitioner by order dated 21.12.2006, which is under challenge before this Court.

(2.) Pursuant to the said inspection, the petitioner was also directed to make good the loss caused to the centre. The petitioner approached this Court by way of filing the present Writ Petition and also got interim order in her favour.

(3.) When the matter came up for further extension of stay order, with the consent of both the parties, the main Writ Petition itself is taken up for hearing.