THE STATE GOVERNMENT Vs. K.A. KANTHASAMY

JUDGEMENT

(1.) The respondent is a M.S. Graduate (General) and he joined duty in the Government Hospital on 11.04.1979. He was working as a Senior Assistant Surgeon in the Government Hospital at Krishnagiri. On 05.06.1996, when he was on night duty, a patient by name

(2.) Enquiry was conducted and based upon the findings of the Enquiry Officer, the respondent was imposed with the punishment of stoppage of increment for two years without cumulative effect by G.O.D.No.360 Health and Family Welfare (K1) Department, dated 16.03.2001. As against the said order, the respondent preferred a review petition and the same was also dismissed. Challenging the said orders, the respondent filed O.A.No.594 of 2004 before the Tamil Nadu Administrative Tribunal and on the abolition of the Tribunal, the matter stood transferred to this Court and renumbered as W.P.No.16566 of 2007.

(3.) The learned single Judge, after considering the facts and circumstances of the case, allowed the writ petition by quashing the orders impugned therein, by order dated 09.12.2014. Challenging the order passed by the learned single Judge, the present writ appeal has been filed by the State.