S. CHANDRASEKARAN Vs. THE JOINT DIRECTOR OF AGRICULTURE

JUDGEMENT

(1.) THE petitioner was working as Agricultural Development Officer at the relevant point of time. He was placed under suspension by an order dated 25.01.1993 under Rule 17(c) of the Tamil Nadu Civil Services (Classification, Control and Appeal) Rules. Thereafter, a charge memo, dated 05.02.1993 was issued under Rule 17(b) of the Tamil Nadu Civil Services (D & A) Rules.

(2.) THE petitioner filed O.A.No. 4852 of 1993 questioning the suspension order. The Original Application was allowed by an order dated 08.12.1993, directing the department to reinstate him in service without prejudice to the disciplinary proceedings already initiated against him.

(3.) THEREAFTER , a fresh charge memo, dated 08.08.1994 was issued by the second respondent under Rule 17(b) of the TNCS (D & A) Rules on the same allegations. After enquiry, punishment of stoppage of increment for one year without cumulative effect was issued by the second respondent in G.O.(3D) No. 15 Agriculture, dated 10.02.2000. The petitioner has not questioned the said punishment order dated 10.02.2000.