S JEYADEVI Vs. DIRECTOR

JUDGEMENT

(1.) The charge memo issued to the writ petitioner in proceedings dated 31.12.2010 is under challenge in this writ petition.

(2.) The learned Counsel for the writ petitioner states that the writ petitioner joined as Copyist in Judicial Department through Employment Exchange and thereafter directly recruited through Tamil Nadu Public Service Commission and joined as Junior Assistant on 01.06.2001 in the Treasuries and Accounts Department. On account of certain allegations, a charge memo was issued against the writ petitioner in proceedings dated 31.12.2010 and the same is extracted hereunder.

(3.) Annexure-I of the charge memo provides the charge. Annexure-II provides the statement of allegations namely imputation of misconduct or misbehaviour in support of the charge framed against the writ petitioner. Annexure-III provides the list of documents and therefore this Court is of the opinion that there is no infirmity in the charge memo issued against the Petitioner.