STATE OF TAMIL NADU Vs. P RAMAR

JUDGEMENT

(1.) Heard Mr.V.R.Shanmuganathan, learned counsel for the appellants and Mr.Niranjan S.Kumar, learned counsel for the respondent/writ petitioner.

(2.) These writ appeals are directed against the common order dated 29.09.2016 made in W.P.(MD) Nos.8676 of 2008 and 8001 of 2010. Along with these writ appeals, Contempt Petition in Cont.P(MD) No.1918 of 2017 has been tagged, wherein the respondent/writ petitioner had alleged that the appellants have not complied with the order and direction passed in the writ petitions.

(3.) The short question which falls for consideration in the writ petitions is as to whether the order punishment passed against the petitioner in G.O.(D) No.224, Animal Husbandry, Dairying and Fisheries (AH-I) Department, dated 01.07.2008 imposing a punishment of stoppage of increment for a period of one year without cumulative effect is just and proper. The Writ Court held that the order of punishment is not sustainable for certain reasons assigned in the order. Consequently, the writ petition filed by the petitioner seeking inclusion of his name in the promotion panel for 2009 was allowed.