ANUSUYA ANNAMALAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is aggrieved against the impugned proceedings, which in effect, denied the benefit of notional promotion to the petitioner for the post of Assistant Inspector General of Registration for the year 1996-1997, by stating that during such period, the petitioner has already relinquished her right of promotion.

(2.) The petitioner was working as a Sub-Registrar in the Registration Department. She gave an application on 24.06.1993, relinquishing her rights for the promotion to the post of Assistant Inspector General of Registration temporarily for 3 years due to certain circumstances stated therein. Again, by a letter dated 10.05.1994, the petitioner reiterated the relinquishment as per Rule 47 of the Tamil Nadu State and Subordinate Services Rules. She retired on 31.10.1997.

(3.) It seems that a Disciplinary Proceedings initiated against her was also subsequently dropped in pursuant to an order passed by this Court in W.P.No.25014 of 2006 and W.A.No.1748 of 2011 in her favour.