C BALASUBRAMANIAN Vs. S P MANIMUTHARU

JUDGEMENT

(1.) THE Original Application in O.A.No.1049 of 2002 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as the "Tribunal") is the present writ petition.

(2.) HEARD the submissions made by Mr.K.Sanjay, learned counsel for the petitioner and Mr.P.Muthukumar, learned Government Advocate for the respondents.

(3.) WHILE so, the impugned order dated 27.07.2001 was passed by the first respondent, directing a recovery of Rs.1,01,255/- from the salary of the petitioner at the rate of Rs.2,000/- per month in 50 instalments and thereafter Rs.1,255/- towards the last instalment.