K. MAYILAMMAL Vs. DISTRICT COLLECTOR, VILLUPURAM

JUDGEMENT

(1.) The order of punishment dtd. 23/6/2014, imposing the punishment of stoppage of increment for 1 year without cumulative effect on the fourth respondent Panchayat Secretary, is under challenge in the present writ petition.

(2.) The writ petitioner, who was the President of Senkunnam Village Panchayat, filed this writ petition questioning the validity of the punishment order passed against the fourth respondent Mr.A.Selvaraj, who was holding the post of Secretary in Senkunnam Panchayat. On account of certain allegations, the fourth respondent was placed under suspension and subsequently, the order of punishment was issued in proceedings dtd. 23/6/2014.

(3.) The learned counsel for the petitioner mainly contended that the order of punishment was issued without conducting any enquiry as contemplated and furthermore, the fourth respondent was functioning under the control of the petitioner. Since the punishment was issued without conducting an enquiry, despite the fact that the petitioner provided all the files before the District Collector, the petitioner has chosen to file this writ petition.