V. THANGAMANI Vs. THE PRINCIPAL SECRETARY TO GOVERNMENT RURAL DEVELOPMENT AND PANCHAYAT DEPARTMENT SECRETARIAT

JUDGEMENT

(1.) THE petitioner joined Bargur Panchayat on promotion as Assistant on 21.03.2007. Proceedings were initiated against the petitioner by framing four charges which are as follows:

(2.) PURSUANT to the enquiry conducted, the order impugned has been passed by the first respondent, imposing on the petitioner, the punishment of withholding of increment without cumulative effect for a period of 6 months, apart from ordering recovery of Rs.31,680/ -, payable in instalments, from his salary. Challenging the said order, the present writ petition is filed.

(3.) PER contra, the learned Special Government Pleader for the respondents 1 to 3 submitted that though the petitioner was found not guilty of charge No. 1, inasmuch as he has not done his duty properly, the punishment has been imposed, after finding that the charges have been held proved and therefore, no interference is required.