P.AVUDAINAYAGAM Vs. DIRECTOR

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of mandamus to refix the pension of the petitioner after granting him due increment in pursuance to the order dated 24.12.2007 setting aside the order of minor punishment of stoppage of increment for six months.

(2.) THE petitioner was appointed as Surveillance worker temporarily in the Health Department from 20.03.1963. The service of the petitioner was regularised on 01.07.1966. The petitioner was promoted as basic health worker on 02.10.1970 and granted selection grade on 01.10.1978.

(3.) THEREAFTER , in pursuance to the directions issued by the Director of Public Health and Preventive Medicines, a fresh enquiry was initiated against the petitioner under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, which resulted in imposing of punishment of stoppage of increment for six months without cumulative effect. The last increment due to the petitioner was on 01.10.1996 and the date of superannuation was on 31.01.1997. The punishment therefore could be imposed only for two months, in view of petitioner's superannuation from service.