J RAJU Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner Mr.J.Raju has filed the present writ petition, challenging the impugned order, imposing the punishment of stoppage of increment for two years without cumulative effect from 09.03.2007 till 31.03.2009, quash the same and consequently direct the respondents to include the name of the petitioner in the panel for promotion to the post of Sub-treasury Officer/Superintendent of the year 2006-07 and accordingly promote the petitioner in accordance with his seniority with all monetary and other consequential service benefits.

(2.) ON the allegation of assaulting one of his office colleagues, two charges were leveled against the petitioner, by charge memo dated 18.11.1994, and the petitioner was called upon to give explanation for the above allegations. The petitioner submitted his explanation on 09.01.1995, denying all the charges. After receiving the petitioner's explanation, enquiry was conducted and the enquiry officer submitted the final report holding that the first charge was proved and the second charge was partially proved. Therefore, the 3rd respondent passed the final order on 11.07.1996, imposing the punishment of reversion to the post of Junior Assistant for a period of 2 years.

(3.) AS per the direction of the 1st respondent, the 3rd respondent conducted a de novo enquiry and passed final orders by proceeding in Rc.No.27380/2004/A2, dated 20.07.2006, imposing the punishment of stoppage of increment for a period of four years without cumulative effect.