S. SENGUTTUVAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The prayer in the Writ Petition reads as follows: The Writ Petition has been filed for issuance of a Writ of Certiorarified Mandamus, to quash the impugned Government Order in G.O.(T) No.68, Commercial Tax and Registration (K) Department, dtd. 6/5/2019 on the file of the Respondent No.1 and to direct the Respondents to provide notional promotion to the post of District Registrar and to the post of Deputy Inspector General of Registration by placing the Petitioner above his junior notionally and provide all other consequential benefits to the Petitioner.

(2.) Heard Mr. Aswin Rajasimmon, learned Counsel for M/s. Lajapathi Roy Associates, appearing for the Petitioner, Mr. N. Muthu Vijayan, learned Special Government Pleader appearing for the Respondents 1 & 2 and perused the entire materials available on record. The case of the Petitioner is as follows:

(3.) The Petitioner was working as Sub-Registrar of Kariyapatti, Virudhunagar District during the period of 2008. While so, he was visited with a Charge Memo, dtd. 31/12/2008 levelling 10 charges, pertaining to the fraud committed by various parties while registration of their documents. A departmental enquiry was initiated and enquiry was conducted stating that all the charges as against the Petitioner were proved. Accordingly, a Second Show Cause Notice was issued on the Petitioner for which, he presented a detailed reply along with documents, rejecting his explanation a punishment of stoppage of increment of three years with cumulative effect came to be imposed by the Second Respondent vide Proceeding, dtd. 30/11/2009.