PON.VEMBADIAN Vs. THE SECRETARY TO GOVERNMENT (EXPENDITURE)

JUDGEMENT

(1.) This Writ Petition is directed against the non -speaking order passed by the first respondent dated 23 April, 2010, modifying the order passed by the second respondent dated 13 January, 2006, whereby and whereunder, punishment of stoppage of increment with cumulative effect for a period of four years was converted into one of stoppage of increment for a period of three years without cumulative effect.

(2.) The petitioner was initially appointed as Assistant Inspector in Local Fund Audit Department. Subsequently, he was promoted as Assistant Director.

(3.) The petitioner married a woman belonging to Most Backward Class Community. In the said marriage, a son and two daughters were born to him. His wife applied for Most Backward Class Community Certificates to the children. The Certificates issued by the revenue authority were, subsequently, cancelled by the District Vigilance Committee, pursuant to the report submitted by the Revenue Divisional Officer, Usilampatti. The order was upheld by the State Level Vigilance Committee.