Rajasekhar Mantha, J. - (1.) The writ petitioner is aggrieved by an order of dismissal from service dated 03.08.2016. The writ petitioner was notified of the charges levelled against her and she replied to the same.
(2.) The substance of the charges against the petitioner are as follows: i) that in spite of being ordered by him on 29/06/2015 and 29/09/2015 to complete all pending works in the Share Section Smt. Keya Kar, Clerk, has not done the job allotted to her, ii) that through resolution of the Special Officer dated, 21/01/2015, it was notified to all the employees of the society that "Leave petition of all the employees shall be placed before the Special Officer for his prior intimation and approval", iii)On 24/04/2015, the Special Officer asked the Secretary to call for explanation from Smt. Keya Kar, Clerk, regarding unauthorized absence from office and tampering the Attendance Register of the society (Photocopy annexed herewith and marked as A-6), iv)that Smt. Keya Kar, Clerk, has remained absent frequently but she has neither given even any prior intimation nor has she produced any medical documents and hence the Secretary had denied signing her Joining Reports, v) that some members have verbally reported him about the misbehaviour of Smt. Keya Kar, Clerk, and some members have even submitted written complaints against Smt. Keya Kar, Clerk (Photocopy annexed herewith and marked as A7), vi)that 30 employees of the society had lodged complaints before the Special Officer on 27/09/2014 against Smt. Keya Kar, Clerk, seeking the intervention of the Special Officer (Photocopy annexed herewith and marked as A8)."
(3.) The writ petitioner was given notice of personal hearing on 05.05.2016 but she did not appear before the Manager of the Society.;