K SURYA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has come up with the above writ petition challenging the refusal of the Central Administrative Tribunal, Hyderabad, to quash an order of suspension, but issuing a direction to the respondents to review the suspension and to transfer her to a different place.

(2.) Heard Dr. P.B. Vijaya Kumar, learned counsel for the petitioner and Mr. K.Lakshman, learned Assistant Solicitor General of India for the respondents 1 to 4.

(3.) The petitioner was placed under suspension on 21-01-2009. Three charge memos were issued against her. One charge memo was quashed by the Tribunal and one charge memo has now ended in a minor penalty. Another charge memo ended in censure.