DIRECTOR OF PUBLIC HEALTH Vs. T. AMUDHA

JUDGEMENT

(1.) The intra-Court Appeal arises out of the order dated 27.03.2018 in W.P. No. 7533 of 2011 passed by the Learned Judge of this Court. The parties are hereinafter referred to as per their description in the Writ Petition for the sake of convenience.

(2.) The facts leading to the filing of the Writ Petition have been extensively captured in the order dated 27.03.2018 passed in W.P. No. 7533 of 2011 and hence, the same are not repeated in this order except with regard to the material facts relevant for the purpose of disposal of this Appeal.

(3.) The Petitioner while working as Assistant was issued with a charge memo under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules by the Third Respondent for the following two articles of charge against her:-