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Judgment
P. Jyothimani, J.—The petitioner was working as a Deputy Inspector of Survey. While so, the Assistant Director of Survey and Land
Records by his Pro.Na.Ka. No. G3/165/98 dated 28.01.98 issued charged memo under Rule 17(B) of the Tamil Nadu Civil Services, for which
the petitioner gave an explanation on 15.06.98. Thereafter enquiry was conducted and the second respondent has passed an order of punishment
of stoppage of increment for a period of six months with cumulative effect.
As against the order of the second respondent, the petitioner has filed an appeal to the first respondent on 26.02.2001.
When this matter came up for admission, this Court has directed the learned Government Advocate to find out as to whether appeal preferred
by the petitioner dated 26.02.2001 is still pending. The learned Government Advocate would submit that as per his instructions there is no appeal,
dated 26.02.2001, is pending. It was in those circumstances, a direction was given by this Court to the learned Counsel for the petitioner to
produce a copy of the appeal.
Today the learned Counsel for the petitioner has produced a copy of appeal dated 26.02.2001 which has been received by the office of the
Tahsildar on 26.02.2001 by acknowledgment with seal. It is also verified by the learned Government Advocate. In view of the same, the learned
Government Advocate would submit that the petitioner may be directed to send a copy of the said appeal to the first respondent, so as to enable
the first respondent to consider the same and pass appropriate orders.
In view of the submission made by the learned Government Advocate, the petitioner is directed to send a copy of the appeal dated 26.02.2001
to the first respondent along with the Xerox copy of the grounds of appeal duly acknowledged by the office of Tahsildar on 26.02.2001 within a
period of 10 days from the date of receipt of copy of this order. On receipt of the said appeal, the first respondent shall consider the same and
pass appropriate orders in accordance with law within a period of 8 weeks thereafter. With the above observations, the writ petition is disposed
of. No costs.