STATE OF TAMIL NADU Vs. G.THANGADURAI

JUDGEMENT

(1.) The correctness of the judgment and order dated 22.1.2013 in W. P. (MD) No. 6314 of 2011 is the subject matter of the instant Writ Appeal. The Writ Petition is one for a Certiorarified Mandamus to quash the impugned panel in G. O. Ms. No. 46 Agriculture (AA3) Department dated 22. 02. 2011 of Assistant Engineer fit for promotion to the post of Assistant Executive Engineer as on 01.4.2010 and for a direction to include his name.

(2.) The facts of the case are as under:

(3.) The short question that arises for consideration is that as on 01. 04. 2010, which is a crucial date, whether the punishment was continuing or not. The date of punishment is 5.3.2009. The punishment of stoppage of increment was for a period of twelve months. The period of twelve months expires on 4.3.2010. Therefore, on 1.4.2010, the punishment was not in vogue.