CHAIRMAN-CUM-APPELLATE AUTHORITY Vs. M. HARIHARAN

JUDGEMENT

(1.) This appeal is preferred by the respondents in W.P.No.23787 of 2010 aggrieved by the judgment rendered by this Court on 03.01.2011 allowing the writ petition and quashing the order dated 14.10.2010 passed by the Appellate Authority enhancing the punishment inflicted upon the writ petitioner by the Disciplinary Authority.

(2.) Heard Shri. P.V.S. Giridhar, learned Senior Counsel appearing for the appellants and Shri. L. Chandrakumar, learned Senior Counsel appearing for the respondent/writ petitioner.

(3.) The facts lie in a very narrow compass. The writ petitioner was subjected to disciplinary proceedings by drawing a charge memo on him on 17.12.2002. Those disciplinary proceedings have culminated in an order of punishment imposed by the Disciplinary Authority, reducing the pay of the writ petitioner by two stages from Rs. 15,375/- to Rs. 14,625/- in the time scale of pay of Rs. 12,000-375- 18000/- for a period of two years. It would be appropriate to notice that the Disciplinary Authority in his punishment order dated 18.09.2007 has assigned certain reasons for arriving at the conclusion that the writ petitioner was guilty of the charges proved against him in the penultimate paragraph of the punishment order dated 18.09.2007.