K. ARUNACHALAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking issuance of Writ of Certiorarified Mandamus calling for the records pertaining to the order passed by the first respondent in G.O.(1D) No.99, School Education Department, dated 20.04.2006, confirming the order passed by the second respondent in his Proceedings Na.Ka.No.12999/A3/2002 dated 27.12.2002 and to quash the same and to direct the respondents to confer all the consequential benefits to the petitioner.

(2.) It is the case of the petitioner that the petitioner joined as Attendar in the Local Library Authority on 19.03.1966 and was promoted as Grade III Librarian in 1973 and was further promoted as Grade I Librarian on 07.12.1989. Thereafter, the petitioner was further promoted as District Library Officer on 30.03.1999. While the petitioner was working as District Library Officer at Dharmapuri, he was issued with a charge memo dated 25.10.2002 on the ground that one Lakshmi gave a complaint to the Government claiming revised family pension as per the Official Committee Recommendation, 1996 and the same was forwarded to the Directorate, on which, no action was taken and the petitioner was called upon to submit his explanation within 15 days.

(3.) The petitioner would further state that he submitted his explanation on 06.11.2002. Being not satisfied with his explanation, domestic enquiry was conducted and thereafter, the second respondent vide order dated 27.12.2002 imposed the punishment of postponing the increment by six months without cumulative effect. As against the same, the petitioner filed appeal to the Government/ first respondent and the first respondent vide the impugned order in G.O.(1D) No.99, School Education Department, dated 20.04.2006, dismissed the appeal. Hence, this writ petition.