SMT. MOTCHARAKKINI MARY Vs. CHIEF MANAGER (HR/HO)

JUDGEMENT

(1.) W.P.No.22926 of 2015 has been filed by the petitioner challenging the impugned proceedings dated 23.06.2015 passed by the second respondent / the Additional Chief Manager/S &FS, Disciplinary Authority, Neyveli Lignite Corporation, Neyveli, placing her under suspension.

(2.) W.P.No.22927 of 2015 has been filed by the petitioner seeking a direction to the respondents 1 and 2 to take necessary action against the respondents 3 and 4 and protect her right and peaceful employment.

(3.) It is seen that at the time of admission, this Court, while ordering notice to the respondents, has passed an order of interim stay against the impugned order of suspension, vide its order dated 29.07.2015, passed in M.P.No.1 of 2015 in W.P.No.22926 of 2015.