P ARUMUGHAM Vs. STATE OF TAMIL NADU
LAWS(MAD)-2007-4-186
HIGH COURT OF MADRAS
Decided on
April 04,2007
P.ARUMUGHAM
Appellant
VERSUS
DIRECTOR OF MEDICAL AND RURAL HEALTH SERVICES
Respondents
Referred Judgements :-
A.M.SANKARAN V. THE REGISTRAR,HIGH COURT,MADRAS [REFERRED TO]PARMANAND KATARA VS. UNION OF INDIA [REFERRED TO]
C E S C LIMITED VS. SUBHASH CHANDRABOSE [REFERRED TO]
KIRLOSKAR BROTHERS LIMITED VS. EMPLOYEES STATE INSURANCE CORPN [REFERRED TO]
JUDGEMENT
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(1.)PRAYER in W. P. Nos. 20113 to 20117 of 2006 are to quash the order of punishment of stoppage of increment for the varied period of 6 months to 2 years, without cumulative effect.
(2.)IN W. P. No. 14603 of 2006, petitioner seeks to quash G. O. (D)No. 743 Health and Family Welfare Department, dated 6. 9. 1994.
(3.)PETITIONER in all these writ petitions are same and he is challenging different orders passed by the third respondent imposing punishment of stoppage of increments ranging from 6 months to 2 years, without cumulative effect.
(2.)IN W. P. No. 14603 of 2006, petitioner seeks to quash G. O. (D)No. 743 Health and Family Welfare Department, dated 6. 9. 1994.
(3.)PETITIONER in all these writ petitions are same and he is challenging different orders passed by the third respondent imposing punishment of stoppage of increments ranging from 6 months to 2 years, without cumulative effect.
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