V. KRISHNAMURTHY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The instant writ petition challenges the order in G.O.(2D). No.7/Personnel and Administrative Reforms (Q) Department dated 19.01.2010, inflicting the punishment of censure on the petitioner for the proven lapse and for the loss cause to the Government exchequer and a direction to recover the loss of amount of Rs.48,991/- in 12 instalments from the petitioner.

(2.) The writ petitioner also prays for a direction to consider the name of the petitioner for promotion as per the panel prepared for the District Revenue Officers for the year 2008.

(3.) The petitioner while working as a Revenue Divisional Officer, Sankari, Salem District, was issued with a charge memo under Rule 17(b) of Tamil Nadu Civil Service (Discipline and Appeal) Rules. The charges framed against the petitioner, as translated in the memo of writ petition reads as under.