M.S. SIVAKAMASUNDARI WORKING AS ASSISTANT MANAGER (PERSONNEL & WAGES) Vs. THE ADDITIONAL CHIEF SECRETARY TO THE GOVT. AND OTHERS

JUDGEMENT

(1.) The challenge in this Intra Court Appeal is to the order of the learned Single Judge dated 04.08.2016 made in WP No. 25370 of 2016.

(2.) The facts that led to the filing of the Writ Petition are as follows:

(3.) The appellant furnished her explanation for the said charge memo. The Managing Director of the 2nd respondent Corporation by an order dated 18.11.2015, made in Ka. Ku. No. 612/7612/T7/TNSTC/2015, imposed a major penalty of stoppage of increment for the period of three months. Contending that the said punishment being a major penalty was imposed without conducting an enquiry, the appellant came forward with the above Writ Petition, challenging the said order imposing punishment.