M.MARY KALA JAYANTHI Vs. CHIEF METROPOLITAN MAGISTRATE

JUDGEMENT

(1.) The petitioner joined service in the year 1981 as a steno typist in the Metropolitan Magistrates Court, Egmore, Chennai. The petitioner has attained the age of superannuation on 30.4.2016 and was therefore allowed to retire.

(2.) Before her retirement, an enquiry in respect of a complaint against the petitioner was pending. However, the said complaint did not materialize into a full fledged departmental proceeding in form of a charge sheet against the petitioner either while in service or after her retirement.

(3.) Earlier, a complaint was lodged by one Thiru.Chinnaraju on 18.12.2013 with the Registrar General of this Court on 19.12.2013 regarding missing documents in C.C.No.19494-96 of 2005 which were transferred to the Fast Track Court during November 2012.