KANNAN Vs. SECRETARY BOARD OF REVENUE

JUDGEMENT

(1.) The petitioner is a retired Sales Tax Officer. He retired from service on 31-8-1987. He is aggrieved by Exts.P11 and P12 orders passed by respondents 1 and 4 respectively by which a sum of Rs.1,000/- was withheld from the D.C.R.G. due to the petitioner.

(2.) Facts: The petitioner joined service in 1958 as L.D. Clerk. Eventually he was promoted as Agrl. Income Tax Officer, Vythiri and took charge as such on 28-1-1980. In Vythiri, he continued upto 15-12-1982. The petitioner was transferred as Sales Tax Officer (Audit), Kozhikode on 4-5-1984. During his tenure at Kozhikode an inspection of his office was conducted by the second respondent on 18-6-1984 which was followed by a detailed inspection. Consequent on certain irregularities detected at the time of inspection the petitioner was placed under suspension as per Ext. P1 order of the first respondent. Aggrieved thereby, the petitioner submitted Ext. P2 representation before the first respondent. The petitioner's grievance is that no action was taken on Ext. P2 representation by the first respondent. It is the petitioner's case that he was served with Ext. P3 memo containing five charges against him. The charges are as follows:

(3.) Having heard learned counsel for the petitioner and learned Government Pleader appearing for the respondents, I am of the opinion that the petitioner is entitled to succeed in this Original Petition.