TAMIL NADU POLLUTION CONTROL BOARD Vs. E KARTHIKEYAN

JUDGEMENT

(1.) Heard the learned counsel for the parties for some time.

(2.) It appears that with regard to unauthorized absence of the respondent herein, action is said to have been initiated by the appellant including departmental enquiry and an order has been passed for removal of service. Consequently, the writ petition was filed. In the writ petition filed, after hearing the parties, the following order was passed :

(3.) In our view, the punishment imposed by the appellant is exorbitant since the absence of the respondent was not deliberate but due to I'll health. Though it is submitted that unauthorized absence is only for ten days, but the fact remains that it was for 65 days. Hence, we are of the view that it can be modified to that of stoppage of two increments without cumulative effect. Accordingly, the writ appeal is allowed in part. The appellant shall reinstate the respondent within a period of three months from the date of receipt of a copy of this order. No costs. The connected miscellaneous petition is closed.