S SUBRAMANIAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE Original Application in O.A.No,8699 of 2000 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) THE petitioner was appointed as Junior Assistant in May 1964 and he was granted various promotions and he became Tahsildar in July 1992. While so, a charge memo dated 14.04.1995, under 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, was issued to him, making eleven (11) allegations. An enquiry was conducted. In the enquiry, the Enquiry Officer found the charges were not established. However, the third respondent passed an order dated 30.05.1996, disagreeing with the findings of the Enquiry Officer and held that all the charges, except charge No,8 were established. In view of such a conclusion, he imposed the punishment of stoppage of increment for one year without cumulative effect.

(3.) THE petitioner preferred an appeal dated 22.08.1997 before the second respondent. This time, the Appellate Authority, the second respondent, confirmed the order of the third respondent, by an order dated 29.07.1998.