SONAMUTHU VELLAMMAL Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) The order dated 19th January, 2017 passed by the Regional Manager and Appointing Authority in a disciplinary proceeding removing the petitioner from service and the order dated 17th April, 2017 passed by the appellate authority affirming the order of the disciplinary authority are impugned in the instant writ petition.

(2.) The petitioner has prayed for a writ in the nature of mandamus setting aside the order of the disciplinary authority as well as the order of the appellate authority and reinstatement in service along with all consequential benefits.

(3.) The brief facts of the case are as follows:- The petitioner was appointed as a sweeper under the respondent bank on part time basis on 09th September, 1992. After working continuously for several years she was appointed on regular basis and later on promoted to the post of peon.