LAWS(MAD)-2018-2-46

M ROSEMARY Vs. DEPUTY DIRECTOR OF HEALTH SERVICES

Decided On February 02, 2018
M Rosemary Appellant
V/S
DEPUTY DIRECTOR OF HEALTH SERVICES Respondents

JUDGEMENT

(1.) The charge memo, dated 18.08.2009 is under challenge in this writ petition.

(2.) The writ petitioner was appointed as Sweeper in the Primary Health Cenre, Kuttakuzhi, Kanyakumari District. On account of certain allegations, a charge memo was issued against the petitioner vide proceedings, dated 18.08.2009.

(3.) The charges against the writ petitioner are as under:-