L. VENKATESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) When the currency of punishment commences in the case of stoppage of increment, is the main issue raised in this writ petition.

(2.) The first contention of the learned counsel appearing for the petitioner is that the procedure adopted for conducting enquiry was not fair and proper and therefore, the finding of enquiry has to be set aside in terms of the Judgment of the Supreme Court reported in (2009) 2 SCC 570.

(3.) The second contention of the learned counsel appearing for the petitioner is that the punishment of stoppage of increment without cumulative effect is a minor punishment and it cannot have any adverse impact upon the promotion.