A PUNNIYAMURTHY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The challenge in this Intra Court Appeal is to the order of the learned Single Judge dated 27.11.2017 made in WP No.30629 of 2017, in and by which, the Writ Petition filed by the appellant challenging the order of the respondent dated 29.11.2016, imposing a punishment of recovery of Rs.500/- from his pension for a period of one year and also directing recovery a sum of Rs.14,000/- from the gratuity of the appellant.

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

(3.) The second charge was that the appellant had aided disbursement of compensation for loss of cattle without arranging for postmortem and without obtaining proper certificates from the Veterinarians. The third charge was that the appellant had created false documents and without obtaining proper guidance from the Superiors had cheated the Government by recommending compensation without proper documents. The fourth charge is that the appellant did not send prompt reports regarding loss of cattle in his operational area, during the floods in 1996. The fifth charge relates to breach of trust.