S THIAGARAJAN Vs. DISTRICT COLLECTOR, MADURAI DISTRICT

JUDGEMENT

(1.) The petitioner herein has filed the above writ petition challenging the order of punishment passed by the first respondent date 23.09.1991 for stoppage of increment for three years with cumulative effect and sought for a direction for all terminal benefits placing him in the seniority.

(2.) The petitioner while he was employed as Executive Officer Grade-I at Vilangudi Grade-I Town Panchayat, Madurai in 1990, he was placed under suspension by the first respondent on 19.01.1991 in contemplation of enquiry for 9 charges. The first respondent issued charge memo dated 19.01.1991 containing nine charges as stated infra regarding abuse of official power by petitioner violating statutory rules under manual of town panchayat and appointed Enquiry Officer on 24.01.1991 to conduct the enquiry into the charges.

(3.) Following charges were framed against the petitioner:-