M.MANIMALA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Writ Petition is filed for issuance of a writ of Certiorarified Mandamus to call for records pertaining to the office proceedings of the 1st respondent in Office proceedings No.203, dated 21.04.2011 imposing a punishment of stoppage of increment for a period of one year and quash the same as it is against the procedures for disciplinary proceedings and is based upon wrong invocation of Rule 20 of the Tamil Nadu Government Servants'Conduct Rule, 1973 and invalid charges, and consequently, direct the 1st respondent to grant all the resultant benefits to the petitioner.

(2.) -

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has submitted explanation for the charges levelled against her. The 1st respondent without properly appreciating the charges and explanation submitted by her in a mechanical manner, held that the charges have been proved and imposed punishment. The petitioner has not committed any misconduct and prayed for quashing the impugned order.