A SUNDARRAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Original Application in O.A.765 of 2002 is now the present Writ Petition before this Court.

(2.) HEARD the submissions made by the learned counsel for the petitioner and the learned Additional Government Pleader for the respondents.

(3.) THE disciplinary proceedings culminated in passing of the order dated 22.07.1998, imposing stoppage of increment for 3 months without cumulative effects. He preferred the appeal to the 2nd respondent and the 2nd respondent rejected the appeal, by an order dated 05.02.2001. He filed a review against the said order, before the 1st respondent and the revision application was dismissed in the order dated 01.10.2001. After the punishment was imposed in the order dated 22.07.1998, he was granted Selection Grade, with effect from 01.01.1999, by an order dated 15.09.2000.