T CHANDRASEKHARAN Vs. STATSE OF KERALA; COMMISSIONER OF COMMERCIAL TAXES; SECRETARY TO GOVERNMENT; DIRECTOR, VIGILANCE; DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Challenge in this writ petition is against Ext.P14 order placing the petitioner under suspension and a direction to the respondents to reinstate him in service is also sought for.

(2.) In 1983, petitioner joined service in 1983 as Assistant Sales Tax Officer, earned promotions as Sales Tax Officer and Assistant Commissioner. He was posted as Inspecting Assistant Commissioner at Muvattupuzha where he continued till 8.5.2005. Thereafter he was transferred to Ernakulam from where he was transferred and posted at Palakkad.

(3.) According to the petitioner, although he was qualified and eligible for inclusion in the select list Post of Deputy Commissioner for the year 2008, in Ext.P4 select list, published pursuant to the DPC held on 26.3.2008 and approved by the Government, he was excluded and several of his juniors were included and promoted.