G PRAKASAM Vs. SECRETARY TO GOVERNMENT REVENUE DEPARTMENT

JUDGEMENT

(1.) THIS Writ Petition has been filed praying for the issuance of a Writ of Certiorarified Mandamus, to call for the records pertaining to the order dated 30.10.2003 made in O.A.No.2128 of 2003 by the Tamil Nadu Administrative Tribunal, Chennai, quash the same and consequently, direct the first respondent to promote the petitioner to the post of District Revenue Officer on par with his juniors and grant consequential benefits thereof.

(2.) THE brief facts leading to the filing of present case, are as follows: THE petitioner, while he was working as Regional Manager, Tamil Nadu Civil Supplies Corporation, Thiruvallur Region, was issued with a charge memo dated 16.02.1999, wherein, certain allegations were leveled against him. THE petitioner submitted his explanation. THEreafter, departmental enquiry was conducted and the Enquiry Officer also submitted his Report, dated 31.12.1999, wherein, the Enquiry Officer has held that the charges 1, 2 and 6 have been proved and other three charges have not been proved. Based on the findings of the Enquiry Officer, the first respondent, by G.O. (D) No.58, Revenue Department, dated 31.12.2002 imposed punishment of stoppage of increment for a period of six months without cumulative effect. Challenging the same, the petitioner has filed the above said Original Application before the Tribunal. THE Tribunal, by order dated 13.10.2003, has dismissed the said Original Application. Having aggrieved against the said order, the petitioner has filed present Writ Petition.

(3.) WE have considered the above submissions of the learned counsel for the petitioner as well the learned Addl. Government Pleader for first and second respondents as well as the learned counsel for the third respondent.