R.MEERA Vs. PRINCIPLE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The order of punishment of stoppage of increment for about three years with cumulative effect vide G.O.[D]No.208 Health and Family Welfare (D2) Department, dated 08.02.2018 is under challenge in the present writ petition.

(2.) The writ petitioner was initially appointed as Health officer in Tamil Nadu Public Health Subordinate Service during the year 1995 and subsequently she was promoted to the cadre of Deputy Director of Health Services. On account of certain allegations, a charge memo was issued against the writ petitioner in proceedings dated 15.09.2011 and the charges against the writ petitioner are extracted hereunder:

(3.) The writ petitioner has not submitted her defense statement. But, in her letter dated 27.09.2011, she requested certain records to defend her case during her tenure at Udhagamandalam in 2007. Many audits were conducted by the Competent Authorities and by the Accountant General in all respects especially regarding the financial transactions in National Rural Health Mission.