T. JAYASHREE Vs. REGISTRAR GENERAL, HIGH COURT, MADRAS

JUDGEMENT

(1.) Writ petition has been instituted challenging the punishment of withholding of five increments with cumulative effect imposed on the petitioner vide proceeding dtd. 30/12/2019 by the respondent.

(2.) The petitioner was appointed as Civil Judge in the year 2003. She was promoted as Senior Civil Judge in the year 2014. The departmental disciplinary proceeding was initiated against the writ petitioner based on the complaint given by Thiru Mohammed Nazeer Ahmad, Director of M/s.EMM Yen Infomesh Business Solution Private Limited, who is an accused in C.C.No.2448 of 2009, on the file of the VIII-Metropolitan Magistrate, George Town, Chennai. The petitioner submitted a detailed explanation denying the allegations as false and vexatious. Not satisfied with the explanations, the Disciplinary Authority framed the following three charges:

(3.) The petitioner submitted her written statement of defence on 29/1/2016. Inquiry Officer was appointed. Five witnesses were examined as PW1 to PW5 and 22 documents were marked as Exhibits P1 to P22, on behalf of the respondent. The petitioner herself examined as DW9 and also examined 8 other defence witnesses and marked 9 documents, as Exhibits D1 to D9. The Inquiring Officer conducted an inquiry and submitted a final report, holding that all the three charges against the petitioner are held proved.