M.ARULDURAI Vs. GENERAL MANAGER

JUDGEMENT

(1.) This writ petition is filed as against the order of reduction of increment for one year and for consequential direction to the respondent to award all the pay benefits to the petitioner.

(2.) The learned Counsel for the petitioner submits petitioner is a Conductor in the respondent Transport Corporation for the past 25 years. Departmental proceedings were initiated against the petitioner by issuing charge memo dtd. 16/5/2015 alleging misappropriation of Rs.540.00. Subsequently, enquiry officer was appointed, who has conducted enquiry and gave a report that the charges against the petitioner were not proved. However, the respondent appointed another enquiry officer for the very charge memo issued on 16/5/2015.

(3.) The learned Counsel for the petitioner further submits that the petitioner filed a writ petition in W.P(MD)No.2125 of 2020 challenging the appointment of another enquiry officer. Even in the writ petition during the course of hearing, it was reported that the appointment of second enquiry officer was withdrawn and a third enquiry officer has been appointed. However, this Court by order dtd. 20/2/2020 cancelled the appointments of all subsequent enquiry officers and directed the respondent to take action based on the first enquiry officer's report.