S RETNA BAI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was working as a Rural Welfare Officer (Women) in Agastheeswaram Panchayat Union. After her retirement, she filed O.A.No,7557 of 1998, challenging the order passed by the second respondent, dated 30.4.1997. By the said order, the petitioner was removed from service for her unauthorized absence.

(2.) ON notice from the tribunal, the respondents have filed a reply affidavit, dated 1.7.2001 justifying the order of removal. In view of the abolition of the Tribunal, the matter stood transferred to this court and was renumbered as W.P.No,36264 of 2006.

(3.) THE petitioner filed an appeal against the order of removal. THE appellate authority rejected her appeal, by an order, dated 19.9.1988. It was thereafter, the petitioner filed OA No,368 of 1989, challenging the said order. THE Tribunal, by its order, dated 25.10.1990 set aside the order passed by the Director of Social Welfare and passed the following order, which is as follows: