V VIJAYAKUMARAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT; SECRETARY, ANIMAL HUSBANDRY; COMMISSIONER FOR ANIMAL; REGIONAL JOINT DIRECTOR OF ANIMAL HUSBANDRY; SECRETARY TO GOVERNMENT, PERSONNEL AND ADMINISTRATIVE

JUDGEMENT

(1.) In W.P.(MD)No.2299 of 2010, the petitioner challenges the punishment of stoppage of increment for a period of one year without cumulative effect for the charges levelled against him.

(2.) In W.P.(MD)No.4039/2010, the prayer of the petitioner is to forbear the respondents from reverting him from the post of Assistant Director of Animal Husbandry/Veterinary Surgeon in respect of the disciplinary proceedings initiated already, vide order dated 08.01.2010.

(3.) In W.P.(MD)No.4164 of 2010, the petitioner challenges the orders reverting the petitioner from the post of Assistant Director of Animal Husbandry to the post of Veterinary Assistant Surgeon.