R SADASIVAM Vs. WILD LIFE WARDEN

JUDGEMENT

(1.) The prayer in the writ petition is to quash the order of punishment passed by the first respondent dated 19.4.2004 confirming the order passed by the second respondent dated 14.12.2004 and direct the first respondent to pay the petitioner's arrears of salary of Rs.91,135/- accrued upto November, 2006 and the monthly salary at the rate of Rs.12,165/- from December, 2006 onwards.

(2.) The brief facts necessary for disposal of the writ petition are as follows:

(3.) The first respondent filed counter affidavit contending that the petitioner's explanation having not been found satisfactory, Enquiry Officer was appointed and the petitioner failed to utilise the opportunity given and based on the Enquiry Officer's findings, the first respondent passed the order of punishment and the appellate authority having concurred with the punishment given by the first respondent, rejected the said appeal filed by the petitioner and no separate and elaborate reason need be given by the appellate authority.