R. VASANTHA Vs. SECRETARY TO GOVERNMENT REVENUE DEPARTMENT

JUDGEMENT

(1.) The writ petition on hand is filed challenging the order imposing the punishment of stoppage of increment on the petitioner for three years with cumulative effect. The original order of punishment was issued by the Revenue Divisional Officer, Dindigul, which was confirmed by the appellate authorities and thus, the writ petitioner is constrained to move the present writ petition.

(2.) The writ petitioner was holding the post of VAO at Sethur Village, Natham Taluk, Dindigul District. On account of certain allegations raised against the writ petitioner, she was placed under suspension, in proceeding, dated 17.12.2003. A charge memorandum was issued under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, in proceeding, dated 24.02.2004. The charges framed against the writ petitioner are as under:-

(3.) A Perusal of the charge memorandum reveals that annexure-2 provides the statement of allegations and imputations of misconduct and annexure-3 denotes the list of documents relied on by the disciplinary authority for establishing the charges against the writ petitioner.