M S Ramachandra Rao, J. - (1.) Petitioner has filed this writ petition assailing proceedings dated 27.11.1999 of the first respondent reverting her from the post of Senior Staff Nurse to the post of Staff Nurse and the consequent order dated 29.02.2000 of the first respondent dismissing her appeal against the said order.
(2.) A charge memo was issued to the petitioner on 02.11.1990 by the first respondent stating that on 26.10.1990 at about 1.30 p.m. she went to the In-Charge Chief Medical Officer, Sri M.V. Kodanda Ramiah, seeking permission to leave the hospital of the first respondent at 3.30 p.m; she was granted such permission and she also got a prescription of medicines for her husband; but when the Chief Medical Officer was prescribing medicines, it is alleged that petitioner suddenly hit him with case sheet board causing a bleeding injury on the nose.
(3.) Petitioner gave an explanation on 27.11.1990 denying the said charge and stating that the In-Charge Chief Medical Officer tried to outrage her modesty and attempted to molest her in his Chamber at about 1.15 p.m. on that day and in these circumstances, in the process of self-defence and to escape, she threw the case sheet pad on him and ran away from the Chamber. She stated that she approached Harbour police station and lodged an FIR against him for molesting her. She contended that she belongs to the weaker sections and to a nonofficial cadre and since the Chief Medical Officer was a powerful and influential person, different yardstick was applied to him and to her and that he was being victimized, while he was set scot-free.;