K.MATHIHARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner was appointed as Assistant Professor in the Government Royapettah Hospital, Chennai in the year 1997. Charges had come to be framed as against the petitioner on 7/4/2003 that had been pending for long. The petitioner challenged the delay in finalizing the proceedings initiated vide charge sheet dtd. 7/4/2003 by way of a writ petition in W.P.No.21476 of 2008 seeking a mandamus directing the respondents to pass final orders thereupon.

(2.) The writ petition came to be disposed on 10/9/2008, this Court recording that the matter had been hanging fire for over three years and directing the first respondent to pass final orders relating to charge memo dtd. 7/4/2003 on or before 28/11/2008. On 27/11/2008, with due regard to the order passed by this Court on 10/9/2008, an order came to be passed by RI imposing punishment of stoppage of increment for a period of one year with cumulative effect.

(3.) That apart, in 2008, a charge-sheet was laid against the petitioner and an order passed on 31/3/2008 imposing a penalty of stoppage of increment for a period of six months with cumulative effect. Learned counsel would state that effect has been given to both punishments imposed, as aforesaid.