N RAJARAM Vs. DIRECTOR OF RURAL DEVELOPMENT

JUDGEMENT

(1.) HEARD the learned counsels appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) THE petitioner had submitted that he was appointed as a Junior Assistant, on 6.4.1963. In the year 1978, he was promoted as an Assistant and thereafter, as a Manager in the year 1990. While he was working as a Manager, he was deputed to the Tamil Nadu Women Development Corporation, Villupuram, as an Extension Officer (Accounts). For certain discrepancies, which were pertaining to the Transfer Travel Allowance and Tour Advance etc., certain charges had been framed against the petitioner. Even though the petitioner had submitted a detailed explanation, the second respondent by his order, dated 22.7.1993, had imposed the punishment of postponing the increment by two years without cumulative effect.

(3.) IT has also been submitted by the petitioner that the imposition of recovery as well as the stoppage of increment would amount to double punishment and that the appellate authority had not applied his mind while rendering a speaking order.