REVENUE DIVISIONAL OFFICER Vs. M ANBU

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties.

(2.) THE present writ petition has been filed by the Government officials against the order dated 13.11.2003 passed in O.A.No.3736 of 2000, wherein the Tribunal has set aside the punishment of dismissal and modified the same to stoppage of increment for 5 years with cumulative effect and further directed that no backwages would be payable.

(3.) LEARNED counsel appearing for the State submitted that keeping in view the nature of allegations and the fact that the charges had been proved, the Tribunal should not have interfered with the punishment of dismissal and at any rate the order of the Tribunal directing reinstatement of the delinquent in service was uncalled for.