- (1.) THE Original Application in O.A.No,488 of 2002 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as "the Tribunal") is now Writ Petition in W.P.No,8457 of 2007 before this Court.
(2.) HEARD Mr.K.Hidayatullah, learned counsel for the petitioner and Mrs.C.K.Vishnu Priya, learned Additional Government Pleader for the first respondent and Mr.P.Subbiah, learned Government Advocate for the second respondent. The petitioner was employed as a Mid-day Meal Organizer from 05.12.1983 in the Elementary School, at Meeza Nalandula in Kuruvikulam Panchayat Union. While so, she was placed under suspension, by the second respondent, by an order dated 24.09.1992. The second respondent issued another order dated 30.09.1992 to recover Rs.35,966.08 from the petitioner, based on the audit report that there were deficiency in the food stocks. According to the said order, the amount reported is one and half times of the cost of the food stock that were found deficit. The petitioner filed W.P.No.17830 of 1992 to quash the suspension order dated 24.09.1992. This court, on 26.11.1992, dismissed the writ petition at the admission stage itself. The petitioner also filed another writ petition No.19073 of 1992 to quash the order of the second respondent dated 30.09.1992 for recovery of Rs.35,966.08. The said writ petition was allowed by this court on 07.01.2000.
(3.) THEREAFTER, the first respondent issued an order dated 12.09.2000 revoking the suspension. In the said order, it is stated that based on the proposals sent by the second respondent and also the order of this court dated 07.01.2000 in W.P.No.19073 of 1992, the petitioner was re-appointed by revoking the order of suspension. Based on the aforesaid order, dated 12.09.2000, of the first respondent, a consequential order dated 15.09.2000 was issued by the second respondent. Accordingly, the petitioner joined service on 26.09.2000 and after joining the work, the petitioner made a representation dated 29.05.2001 requesting the respondents to pay her back wages with continuity of service for the period from 24.09.1992 to 26.09.2000. However, the said request was rejected by the first respondent by the impugned order dated 31.05.2001.;