R.RAVI Vs. JOINT DIRECTOR PUBLIC HEALTH DEPARTMENT

JUDGEMENT

(1.) Writ Petition is filed for issuance of a writ of Certiorari to call for the records of the 1st respondent's impugned order dated 19.12.2011 in Na.Ka.No.11874/Ni4/2011 issued for recovery on the petitioner's salary and quash the same.

(2.) -

(3.) The respondents filed counter affidavit along with vacate stay petition and stated that the Motor Accident Claims Tribunal, Chennai in M.C.O.P.No.4068 of 2004, held that the accident has occurred only due to rash and negligent driving by the petitioner and awarded a sum of Rs.3,12,130/- as compensation together with interest at the rate of 9.5% per annum from the date of petition till the date of repayment with proportionate costs. On the basis of the findings of the Tribunal, the Principal Secretary to the Government by the order dated 14.09.2010 in Order No.921, Health and Family Welfare (AD-1), directed the respondents to deduct the amount awarded by the Tribunal from the salary of the petitioner. In view of the categorical finding of the Tribunal, there is no necessity to issue any show cause notice or to conduct any enquiry, order of recovery is valid and legal and prayed for dismissal of the writ petition.