R.MATHANAGOPAL Vs. COMMISSIONER, DHARMAPURI MUNICIPALITY

JUDGEMENT

(1.) These Writ Appeals have been filed to set aside the common order dtd. 15/12/2020 made in W.P.Nos.11593 and 19850 of 2013.

(2.) Based on certain proven charges framed under Rule 9(2) of the Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973, the appellant was imposed with the punishment of stoppage of increment for 5 years, with cumulative effect on 24/4/2010, which was inclusive of the leave availed during the period of punishment. The said punishment is confirmed on appeal by the first respondent herein on 14/2/2013.

(3.) Pursuant to the punishment, the appellant was compulsorily retired from service through a separate disciplinary proceedings, and at the time of disbursement of the retirement benefits, a sum of Rs.1,36,440.00towards his encashment of earned leave salary, was adjusted in accordance with the punishment imposed on 24/4/2010 as above, through the proceedings dtd. 18/6/2013.