LAWS(MAD)-2022-9-6

K.SENTHILKUMARAN Vs. DIRECTOR OF AGRICULTURE

Decided On September 02, 2022
K.Senthilkumaran Appellant
V/S
DIRECTOR OF AGRICULTURE Respondents

JUDGEMENT

(1.) The order of punishment of stoppage of next increment for one year without cumulative effect dtd. 1/10/2015 is under challenge in the present writ petition.

(2.) The petitioner joined as Junior Assistant in the Agricultural Engineering Department. He was promoted as Assistant and thereafter, as Superintendent. The petitioner was placed under suspension on the ground that a Criminal Case was registered against him in Crime No.175 of 2008 on the file of Bagayam Police Station, regarding the allegations of abatement of commission of suicide of his wife. The Criminal Case was taken on file by the Learned Assistant Sessions Judge, Vellore in S.C.No.173/2009 and the petitioner was arrayed as Accused No.1 and the Criminal Case ended with an order of acquittal on 23/11/2009. The petitioner filed a writ petition for issuing posting orders in W.P.No.13275 of 2010 and the High Court directed the respondents to dispose of the representation.

(3.) On his reinstatement by revoking the order of suspension, the petitioner was surrendered to the Head Office. The petitioner states that his counterpart one Mr.S.Joseph, who was continuing in the same office at Vellore Region as Superintendent could have been surrendered to the Head Office instead of the writ petitioner. The said Mr.S.Joseph filed a writ petition in W.P.No.14852 of 2010 to consider his representation and that was disposed of by this Court by directing the respondents to consider the same. Another writ petition was filed in W.P.No.25813 of 2010, directing the respondents again to dispose of the representation dtd. 20/8/2010, which was also disposed of by this Court, directing the respondents to dispose of the same. Subsequently, the posting order was given to writ petitioner in the same office at Vellore. He was allowed to continue till 13/2/2011. Thereafter, the petitioner was transferred to Thiruvannamali District on 14/2/2011.