D SUNDARARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition is directed against the impugned order of the first respondent dated 12. 10. 2007, by which the first respondent has imposed the punishment of stoppage of increment for a period of two years with cumulative effect on the petitioner.

(2.) 2. 1. The brief facts leading to the passing of the impugned order are that the petitioner was originally serving as a Medical Officer in the Primary Health Center, Pudupet and he has applied to the department on 10. 6. 1994 seeking permission to purchase a ready built house. He has entered into an agreement on 18. 4. 1994 with the owner, Tmt. Indirani Ammal to purchase the ready built house for Rs. 4 Lakhs and paid an amount of Rs. 5000/- towards advance.

(3.) 3. 1. In the counter affidavit filed by the first respondent, it is stated that the petitioner has applied to the fourth respondent on 30. 12. 1994 for an advance of Rs. 2 Lakhs for the proposed purchase of a ready built house in S. No. 668/b, Karai Village from one Tmt. Indirani Ammal by enclosing the agreement dated 18. 4. 1994, by which the said Tmt. Indirani Ammal has agreed to sell the house to the petitioner, apart from encumbrance certificate, plan, legal opinion, valuation report, etc. The petitioner was thereafter directed to produce the parent documents, which it is stated that the petitioner produced and subsequently, the fourth respondent issued order on 3. 3. 1997 sanctioning the advance amount of Rs. 2 Lakhs for purchase of the said house and the amount was released on 10. 3. 1997.