SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT, CHENNAI Vs. DHARMAR

JUDGEMENT

(1.) We have heard Mr.T.Amjadkhan, learned Government Advocate appearing for the appellants and Ms.Porkodi Karnan, for M/s.Polax Legal Solutions, learned counsel appearing for the respondent No.1.

(2.) The respondent No.1 filed writ petition challenging the punishment of stoppage of increment for a period of three years with cumulative effect imposed upon him.

(3.) The learned Single Judge set aside the punishment basically on the ground that the charges against the other two co-delinquents were dropped and they were let off the charges.