R.ALAGAR Vs. THE SECRETARY TO GOVERNMENT,CHENNAI

JUDGEMENT

(1.) This Writ Petition is directed against the order dated 14 November, 2007, on the file of the first respondent, rejecting the appeal filed by the petitioner, without considering the merits of the matter. THE FACTS:

(2.) The fourth respondent initiated proceedings against the petitioner by issuing a charge memo under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, on allegation that he gave false assurance to a handicapped person to secure a Government job and took Rs.250/ - from him and thereby, misused his official power. The explanation submitted by the petitioner was not found satisfactory. The Enquiry Officer appointed by the fourth respondent submitted a report holding that the charges were proved. Thereafter, the fourth respondent passed an order on 29 March, 2004, imposing the punishment of stoppage of increment for three years with cumulative effect. The said order was unsuccessfully challenged before the third and second respondents. Thereafter, the petitioner filed a statutory appeal before the first respondent.

(3.) The first respondent dismissed the appeal without supplementing reasons. Feeling aggrieved, the petitioner has come up with this Writ Petition.