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Judgment
M.S. Ramesh, J
These Writ Appeals have been filed to set aside the common order dated 15.12.2020 made in W.P.Nos.11593 and 19850 of 2013.
Based on certain proven charges framed under Rule 9(2) of the Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973, the appellant was imposed with the punishment of stoppage of increment for 5 years, with cumulative effect on 24.04.2010, which was inclusive of the leave availed during the period of punishment. The said punishment is confirmed on appeal by the first respondent herein on 14.02.2013.
Pursuant to the punishment, the appellant was compulsorily retired from service through a separate disciplinary proceedings, and at the time of disbursement of the retirement benefits, a sum of Rs.1,36,440/-towards his encashment of earned leave salary, was adjusted in accordance with the punishment imposed on 24.04.2010 as above, through the proceedings dated 18.06.2013.
4.The appellant herein had challenged the order of punishment dated 24.04.2010 in W.P.No.11593 of 2013 and the recovery order dated 18.06.2013 in W.P.No.19850 of 2013. The learned Single Judge, through a common order dated 15.12.2020, had dismissed both the Writ Petitions, as against which the present Writ Appeals have been preferred.
5.The learned counsel for the appellant submitted that the entire amount of Rs.1,36,440/- has already been recovered from the DCRG from the appellant and hence, no further adjudication is required for the relief sought in these Writ Appeals against the impugned orders.
In the light of the submission made, no interference is required to the impugned orders passed in these Writ Petitions. Accordingly both the Writ Appeals stand dismissed. No Costs. Consequently, connected miscellaneous petition is closed.