M.P.THANIGAIVELAN Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The Writ Petition is directed against an order of punishment imposed on the petitioner.

(2.) The petitioner was issued with a charge memo on 24.05.2011 for dereliction of duty. The charges are that he failed to detect unauthorized construction of a residential and commercial building at Plot No.3, Visalakshi Nagar Second Street, Ekkattuthangal, Chennai - 32, and also failed to demolish the unauthorized constructions which paved way for Court case vide W.P.No.8408 of 2010. Second charge was that he failed to issue notice in time and initiate prosecution against the unauthorized construction. Third charge was that he had violated Rule 20 of Madras Corporation Servants Conduct Bye Laws, 1983.

(3.) An Enquiry Officer was appointed and found that the charges were proved and on that basis, second respondent imposed punishment of stoppage of increments for three years with cumulative effect. Against which, the petitioner preferred an appeal before the first respondent and the first respondent rejected the appeal. Aggrieved over the same, the present Writ Petition has been filed.