K THANGAMARI Vs. STATE OF TAMIAL NADU

JUDGEMENT

(1.) THIS Writ Petition has been filed, praying for issuance of a writ of certiorarified mandamus, to call for the records pertaining to the proceedings of the first respondent made in G.O.(2D) No.12, School Education (A2) Department, dated 16.03.2007, confirming the order of review made in Na.Ka.No,56298/C12/2003, dated 29.12.2003, of the second respondent, quash the same and consequently direct the respondents 1 and 2 to promote the petitioner and place her at the seniority level of the year 2004, to which the petitioner is entitled.

(2.) PETITIONER joined the services of the first respondent as the District Educational Officer, after having been selected by the fifth respondent on 15.05.1995. Thereafter, she was promoted and posted as the Chief Educational Officer on 21.11.1997. On such promotion, she was posted to discharge the functions of the Director of Shramik Vidyapeeth, under the control of the Director of Non-formal Education, Chennai-6. In such capacity, she called for quotations from different suppliers with varying figures for purchase of computers and submitted the same to the sixth respondent, who was the then Director of Non-formal Education, for issuance of final orders.

(3.) AFTER framing of the above charges, the petitioner submitted her explanations dated 08.03.2004, 13.10,2004 and 09.05.2005 to the second respondent, who, in turn, appointed an Enquiry Officer, namely, the fourth respondent, who, after examining the witnesses and on appreciation of the material evidence, by his report dated 03.08.2005, held that the charges 1 and 3 leveled against the petitioner were 'not proved' and that the charges 2 and 4 were 'not proved beyond any doubt'.