P.HEMALATHA Vs. MEMBER SECRETARY

JUDGEMENT

(1.) The order of punishment dtd. 26/2/2004, imposing the punishment of stoppage of increment for two years without cumulative effect is under challenge, in the present writ petition.

(2.) The writ petitioner was appointed as Marker by the 1st respondent on 12/11/1991 on compassionate grounds by relaxing the rules for appointment.

(3.) The appointment on compassionate grounds was provided on account of the sudden demise of the husband of the writ petitioner, late Mr.P.Balakrishnan. After appointment, the authorities competent sent the educational certificates of the writ petitioner for verification. It was found that the certificates produced by the writ petitioner were bogus, and accordingly, disciplinary proceedings were initiated and the writ petitioner was placed under suspension on 26/3/2002, by invoking sub-rule E of Rule 17 of the Tamil Nadu Civil Services (Disciplinary and Appeal) Rules.