V CHANDRASEKARAN Vs. JOINT REGISTRAR

JUDGEMENT

(1.) The petitioner is an employee of the second respondent Cooperative Society. Disciplinary action was initiated against him. In the disciplinary proceedings, the second respondent imposed the punishment of withholding of increment for one year with cumulative effect by an order dated 28.1.2011. The petitioner filed a revision before the first respondent on 20.7.2012. The revision was rejected by the first respondent by an order dated 1.8.2012 on the sole ground that the revision was filed beyond the period of limitation.

(2.) Thereafter, the petitioner sent detailed representations dated 21.8.2012 and 25.2.2013 to the first respondent explaining the delay in preferring the revision petition. The same was also rejected by the impugned order dated 3.7.2013 stating that the reasons given in the representation dated 25.2.2013 are not acceptable to the first respondent.

(3.) The petitioner has filed this Writ Petition to quash the order dated 3.7.2013.