T RANGASAMY Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was working as a Revenue Officer in the third respondent Municipality. He filed O.A.No,6108 of 1998 before the Tamil Nadu Administrative Tribunal, seeking for a direction to set aside the order of the first respondent dated 20.03.1998 made in G.O.D 141 Municipal Administration & Water Supply (MF.IV)(1) Department.

(2.) BY the impugned order, the petitioner was inflicted with a punishment of stoppage of increment for a period of one year with cumulative effect. Even at the time of filing of the Original Application, the petitioner was 53 years old and would have reached the age of superannuation during the year 2003 itself in the normal course. Pending the Original Application, the petitioner did not have the benefit of any interim order.

(3.) IT is not clear as to how the said reply affidavit was filed, which was contrary to the records produced. In paragraphs 15 and 16, it was averred as follows:-