KANNAMANI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner is one and the same in the both the writ petitions. In the first writ petition, the petitioner challenges an order of punishment given to him vide G.O.(D)No.1253, Health and Family Welfare Department, dated 27.11.2009 and the proceedings of the second respondent dated 29.01.1999 and after setting aside the same seeks for a direction to the respondents to repay the amount to the petitioner which was recovered from his monthly pension from December, 2009. By the impugned order, the petitioner was imposed with the penalty of recovery from pension at the rate of Rs.1000/ - per month for a period of two years.

(2.) THE writ petition was admitted on 27.08.2010. Pending the writ petition, on finding that there being no prima facie case in favour of the petitioner, this Court declined to grant any interim order.

(3.) IN the second writ petition, the third respondent has filed a counter affidavit dated 15.04.2011.