R.G.ABIRAMI DEVI Vs. CHAIRMAN

JUDGEMENT

(1.) The Petitioner has filed this Writ Petition seeking to quash the order passed by the 3rd respondent in its proceedings in SBIOA/COR/51/2014, Dated 10.04.2014 and for the consequential direction directing the 4 th respondent to restore the petitioner's position held in SBIOA School and Junior College before the order of suspension dated 13.03.2012 with all monetary and attendant benefits for the period of suspension as well as for the subsequent period to the date of the order.

(2.) It is the case of the petitioner that the S.B.I.O.A. School was established in the year 1979 and registered under the Tamil Nadu Societies Registration Act , 1975. The trustees are under the governance of the Managing Committee of four members, who are the office-bearers of the S.B.I.O.A. Officers Association, Chennai Circle along with 12 other members. The school run by the above Trust called S.B.I.O.A. School is affiliated to the Central Board of Secondary Education.

(3.) The petitioner joined in that school in the year 2002. However, she was subjected to ill-treatment and denied due promotions by the Principal Mrs.Selvarani. Finally, the petitioner was placed under suspension with effect from 13.03.2012 and two charge memos dated 29.03.2012 and 05.06.2012 were issued against her and without even following the due process of law, she was dismissed from service by the