MANAGING DIRECTOR TAMIL NADU CO-OPERATIVE MILK PRODUCERS FEDERATION LIMITED Vs. S ARUMUGAM DEPUTY MANAGER

JUDGEMENT

(1.) The appellants challenge the common order of the learned Single Judge made in WP Nos.17852 and 17853 of 2016 dated 06.07.2016, in and by which, the learned Single Judge, while allowing the Writ Petition, filed by the respondent quashed the orders of punishment imposed on the respondent and directed the appellants to release the terminal benefits of the respondent which are with held by the appellants.

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

(3.) An enquiry was conducted and the Enquiry Officer filed a Report on 30.06.2010 concluding that the charges were proved. The Disciplinary Authority by its proceedings dated 04.09.2010 imposed a punishment of withholding of annual increment without cumulative effect for a period of three years. The Disciplinary Authority further directed withholding of the terminal benefits of the respondent until further orders.