P.VASUNATHAN Vs. THE SECRETARY,TAMIL NADU TOURISM, CULTURE AND RELIGIOUS ENDOWMENTS (A-NI2-2)DEPARTMENT

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the impugned order of punishment of stoppage of increment for a period of six months without cumulative effect imposed on him by the first respondent.

(2.) The petitioner was recruited by direct recruitment in Dec. 1987, to the first respondent as Executive Officer Grade-I and he was promoted as Assistant Commissioner on 30.06.1995 and thereafter promoted as Deputy Commissioner and posted as Joint Commissioner for the Chennai Region.

(3.) The Government of Tamil Nadu made an announcement during the budget-session for the financial year 2011-12, to arrange a marriage ceremony for 1006 Hindu couples belonging to economically and socially weaker section of the society hailing from different parts of the State.