V.BAGYALAKSHMI Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) has been filed seeking to quash impugned charge memo issued by the second respondent in Na.Ka.No.31869/Nir 5 (3)/2014, dated 03.08.2018, and a consequential direction to the respondents to allow the petitioner to retire from service on the date of retirement i.e., on 30.09.2017 with payment of retirement benefits and all consequential benefits, including regular pension.

(2.) W.P.(MD)No.9691 of 2018 has been filed seeking to quash the impugned order of suspension issued by the first respondent in G.O.(D)No.201, dated 28.09.2017 and another order not allowing to retire from service in G.O.(2D)No.21, dated 28.09.2017, and a consequential direction to the respondents to allow the petitioner to retire from service from the post of Social Welfare Officer on the date of retirement i.e., on 30.09.2017 and to settle the retirement benefits to the petitioner as on the date of retirement including regular pension along with interest for the belated payment with all consequential and other attendant benefits including arrears of salary.

(3.) W.P.(MD)No.11409 of 2019 has been filed seeking to quash the impugned charge memo issued by the second respondent in R.O.C.No.7149/Admin 5(3)/2019, dated 25.03.2019, and a consequential direction to the respondents to allow the petitioner to retire from service as on the date of retirement i.e., on 30.09.2017 with payment of retirement benefits and all consequential benefits including regular pension.