A.BASKARAN Vs. S.BALASUNDARI

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for issuance of a writ in the nature of certiorari, to quash the order vide No. L2/9141/99 dated 22.2.2003, passed by the Registrar, Tamil Nadu Agricultural University, imposing minor punishment of stoppage of two increments without cumulative effect. The petitioner belongs to scheduled caste community, and after passing B.Sc. Horticulture in first class, obtained the Master degree also in first class.

(2.) The petitioner joined as Assistant Professor Horticulture at Tamil Nadu Rice Research Central, Aduthurai, in 1997. The petitioner was, thereafter, sent on deputation to TANUVAS at Kattupakkam as Assistant Professor in the training centre.

(3.) The petitioner, during his service, came in contact with respondent No. 1, a colleague of the petitioner in different department. The petitioner treated her to be the elder sister and moved with her. The petitioner used to share his experience of his field and seek her view point whereas she used to visit the petitioner with food, which she used to bring from her house and share it with him. The petitioner also used to visit her.