N. MAHALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SINCE the writ petition can be disposed of on a short ground, without going into the merits of the matter, the writ petition itself is taken up for final disposal.

(2.) THE petitioner was appointed as Junior Employment Officer on 06.04.1990. He was promoted as District Employment Officer and further promoted as Assistant Director and posted at the Directorate of Employment and Training, Guindy, Chennai. On 30.08.2011, the second respondent issued a charge -memo under Rule 17(a) of the Tamil Nadu Civil Services (Disciplinary and Appeal) Rules, 1955, making certain allegations. The said departmental proceedings ended by passing an order of punishment by the second respondent on 08.01.2013, the order impugned in this writ petition. Through the said impugned order, the petitioner was imposed with a punishment of stoppage of increment for a period of three months without cumulative effect. The said order of punishment was challenged by the petitioner before the first respondent by filing an appeal. The first respondent rejected the appeal, on 26.05.2014, the other impugned order in this writ petition without assigning any reason. Challenging those two impugned orders, the present writ petition is filed before this Court.

(3.) PER contra, the learned Government Advocate appearing for the respondents justified the impugned orders and stated that the first respondent has passed the order in appeal, only after getting and considering the opinion from the Tamil Nadu Public Service Commission.