K RAJAMANICKAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is one and the same person in both the writ petitions. In W.P.No,24617 of 2008, the prayer of the petitioner is for setting aside the order dated 18.8.2008, wherein, the 1st respondent asked the petitioner to show cause as to why the punishment of reduction of pay to the bottom stage in the time scale in the post of Executive Officer, Grade I for two years without cumulative effect, cannot be imposed on the petitioner.

(2.) IN W.P.No,28395 of 2008, the petitioner sought for a direction to the respondent to consider his claim for promotion to the post of Assistant Commissioner (HR & CE) uninfluenced by the pendency of the show cause notice dated 18.8.2008 issued by the 1st respondent by including his name in the current panel for promotion for the year 2009-2010.

(3.) HOWEVER, the State Government in exercise of its power under Rule 36 of Tamil Nadu Civil Service (Discipline and Appeal) Rules decided to enhance the punishment and issued the impugned Show Cause Notice. It is for the petitioner to give proper explanation to the show cause notice. Unless the State Government comes to a conclusion one way or other, the question of interfering with a show cause notice at this stage does not arise.