TAMIL NADU ELECTRICITY BOARD Vs. SUPERINTENDENT ENGINEER

JUDGEMENT

(1.) This Second Appeal has been preferred against the Judgment and Decree of the Principal District Judge, Trichy in A.S.No.338 of 2004, dated 16.06.2003, confirming the judgment and decree made in O.S.No.340 of 1995 on the file of Principal District Munsif Court, Trichy.

(2.) The brief facts of the plaintiff's case in O.S.No.340 of 1995 is that the plaintiff joined the defendant's institution as a steno Typist cum Clerk in the year 1980. On her completion of probation, she reported to duty at the Secretariat Division at Chennai. She gave a requisition to transfer her from Chennai to Tiruchirappalli on account of fixing of her marriage and as her would be was settled at Tiruchirapalli. Hence, she was transferred to Tiruchirapalli as per Rule 90(g)(iii) of Tamilnadu Electricity Board Service Regulations on her requisition.

(3.) While she was working at Tiruchirappalli, after completion of 10 years of service, she was moved to Selection Grade. Four years thereafter, there was an objection from the audit as per Ex.B.3 thr order permitting her to move to the Selection Grade was cancelled vide Ex.A.7. The service of Steno Typists in the Secretariat Branch is not different from the service in the Mofussil. The conditions of service, the rights and duties of the Steno Typists in both the divisions are one and the same. Hence the plaintiff challenged the cancellation order Ex.A.7 before the District Munsif Court, Tiruchirapalli.