S RAMAKRISHNAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Review Application is filed to review the order in W.P.No.4362/2006 dated 22.10.2008 confirming imposition of punishment of stoppage of increment for one year without cumulative effect and recovery of Rs.28,433/-.

(2.) Petitioner was incharge of Union Engineer, Kadaladi Panchayat Union from 22.08.1990 to 24.10.1990. Already two advances were paid to the Panchayat President P.Keeranthai Village Panchayat viz., (i) Vourcher No.93 dated 20.08.1990 for Rs.50,000/-; (ii) Voucher No.103 dated 24.09.1990 for Rs.20,000/-. During that period, Petitioner had recommended for third instalment of Rs.60,000/- for the construction of 24 Numbers of group houses for Adi-Dravidars at Poolaangulam village, P.Keeranthai Panchayat, Kadaladi Panchayat Union. Charge against the Petitioner is that he has recommended further advance amount of Rs.60,000/- without verification of records/vouchers, whether advance amount disbursed earlier was utilised or not. Hence, Petitioner was charge sheeted under Rule 17(b) of Tamil Nadu Civil Services (Discipline and Appeal) Rules by the Government in Letter No.51880/E1/94-5 dated 06.07.1995 for the alleged irregularities committed by the Petitioner.

(3.) Enquiry Officer held that Petitioner has recommended for further advance of Rs.60,000/- so that the work may progress without any difficulty. Disciplinary Authority/Government disagreed with the findings of Enquiry Officer and after affording opportunity to the Petitioner, Government imposed punishment of stoppage of increment for two years without cumulative effect and recovery of sum of Rs.28,433/- from the salary of the Petitioner at the rate of Rs.1000/- per month for the period of 28 months and Rs.433/- being the last instalment. By the order dated 22.10.2008, this Court has confirmed the punishment and recovery of Rs.28,433/- from the Petitioner.