P.GANGADEVI Vs. STATE OF TAMILNADU AND OTHER

JUDGEMENT

(1.) The petitioner has filed the above writ petition to call for the records relating to the order/proceedings dated 18.10.2006 bearing reference No. 42529/SC II/1/2006 of the second respondent compulsorily retiring the petitioner from services as affirmed by G.O.(D) No. 519, Health and Family Welfare (K1) dated 6.5.2008 of the first respondent and to consequently treat the punishment of compulsory retirement meted on the petitioner as that of voluntary retirement from service with effect from 6.5.2008 being the date of dismissal of the petitioner's appeal by the first respondent.

(2.) The petitioner was working as a nursing tutor Grade-II with 2nd Respondent. The petitioner had joined Apollo College of Nursing to pursue M.Sc (N) on 31.5.2004. However, the petitioner was unable to cope up with the pressure and had to discontinue with the course with effect from 26.10.2004.

(3.) Under the circumstances, the petitioner was transferred to Madurai Medical College by a transfer order dated 8.11.2004 bearing reference No. 83908/N2/04 with immediate effect.