STATE OF TAMIL NADU Vs. M SRINIVASAN

JUDGEMENT

(1.) This appeal is directed against the order of the learned Single Judge dated 08.2.2018 passed in W.P.No.26751 of 2017 on the file of this Court.

(2.) The respondent has filed W.P.No.26751 of 2017, challenging the order of the second appellant/District Collector, Dharmapuri, imposing punishment of stoppage of increment for a period of three years with cumulative effect.

(3.) The case of the respondent is that while serving as Assistant in Kariyamangalam Village Panchayat Union, he has undertaken the works of providing pipeline on Kottamedu to Sulur Road in Pappireddipatti in 'A' Pallipatti village and paver blocks in Mukkan Naickenpatty village. The above said works should be done under the control of the Assistant Project Director and the Assistant Engineer. The respondent, being an Assistant, had no role to play insofar as preparation of estimate is concerned. However, the Assistant Project Director urged the respondent on 09.2.2016 at around 10.30 p.m. on 9.2.2016 to prepare an estimate to be submitted to the District Collector at 7.00 a.m. the next day morning.