Y RAJESWARI Vs. DISTRICT JUDGE NELLORE

JUDGEMENT

(1.) The petitioner prayed in this Writ Petition to issue a writ particularly in the nature of Certiorari to call for the records connected with the order of the 1st respondent in Re. A.No. 106/92 dated 31 -3 -1992 as confirmed by the order of the 2nd respondent in Roc.No.2527/92/ C.Spl.(Con), dated 12-5-1993 and to quash the same and also to issue a consequential direction to reinstate the petitioner with all consequential and attendant benefits and to pass such other orders.

(2.) The brief facts as contained in her affidavit filed in support of the WritPetition are as follows:-

(3.) The petitioner was appointed as a Steno-typist on 22-2-1977. Subsequently she was transferred to Special Mobile Court, Nellore on 10-10-1990. On a complaint, she was kept under suspension pending enquiry with effect from 15-4-1991 under Rule 13(1) of A.P.C.S. (CCA) Rules, 1963. The following charges were framed against her: i) You were irregular in attending the office despite several warnings of the officer, that you were granted C.L. for one day on 6-11 -1990 and that you did not attend the office on 7-11-1990 without any casual leave granted and thereby caused inconvenience to the officer in dictating judgments, as reported by J.M.F.C., Spl. Mobile Court, Nellore in Dis.No. 822 dated 7-11-1990; ii) You refused to type the administrative report for the calendar year 1990 and also the schedules to be enclosed to the pay bills, as reported by J.M.F.C., Spl. MobileCourt,NelloreinDis.No.78, dated 24-1-1991; iii) You refused to type the calendars in judgments delivered by the J.M.F.C., Spl. Mobile Court, Nellore as reported by him to the District Judge, Nellore in Dis.No.304, dated 6-4-1991; iv) That you were not cooperating with the officer in smooth administration of office work and that you were disobedient to the officer, as reported by him in Dis.No.823, dated 7-11-1990 to the District Judge, Nellore.