MS.A.ANNIE SHEELA RANI Vs. PRINCIPAL SECRETARY TO GOVERNMENT, PLANNING, DEVELOPMENT AND SPECIAL INITIATIVES

JUDGEMENT

(1.) Writ Petition No.589 of 2016 has been filed by the petitioner, challenging the proceedings of the 1st respondent in his Letter No.4060/SPC/2014-4, dated 03.09.2015, in and by which the 2nd respondent was directed to take action against the petitioner either to revert her to parental department (Social Welfare Department), or to take necessary disciplinary action as per Rules for her false and frivolous petitions to the government maligning the State Planning commission or to take both of the actions; and also challenging the consequential order passed by the 2nd respondent vide his proceedings in Rc.No.3728/A1/SPC/2015, dated 14.12.2015, reverting the petitioner to her parental department on administrative grounds relieving her duties in State Planning Commission with effect from 14.12.2015.

(2.) The second writ petition in W.P.No.2991 of 2016 has been filed by the same petitioner challenging the proceedings of the 2nd respondent in Proc.Rc.No.2801/A1/SPC/2015, dated 20.10.2015, in and by which the petitioner was imposed with a minor punishment of stoppage of increment for three months without cumulative effect.

(3.) The third writ petition in Writ petition No.5465 of 2016 has also been filed by the same petitioner challenging the order passed by the 2nd respondent in Letter No.66/SPC/2016, dated 28.01.2016, dismissing the petitioner's representation; and seeking to direct the 2nd respondent to draw a panel of seniority as per G.O.Ms.No.22 P & AR Dept, dated 24.02.2014 and G.O.Ms.No.24 P & AR Dept dated 17.02.2010.