K.RAVI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This writ petition has been filed for issuance of a Writ of Certiorari to call for the records of the 3rd respondent in his proceedings in Na.Ka.No.A3/2904/(3)2019 dated 20.2.2020 and quash the same.

(2.) Mr.H.Arumugam, learned counsel takes notice for the respondents. By consent of both parties, this Writ Petition is taken up for final disposal at the stage of admission itself.

(3.) The case of the petitioner is that the petitioner was appointed as a Salesman 29.11.2003 in the respondent Corporation on 29.11.2003 and at the time of appointment, the salary is Rs.1,000/- per month. The State Government has increased the salary of the employees periodically. The present gross salary of the petitioner is Rs.10,100/- per month. Now, the petitioner is working as Salesman in TASMAC shop No.6734 from 23.02.2019 onwards. Totally there are 2 salesmen and 2 supervisors are working in the shop and the supervisor is having administrative control over the shop. On 13.12.2019, the District Manager, TASMAC, Nagapattinam has conducted a surprise inspection in the shop and compelled the petitioner to make signature in the blank papers. The allegation is that the petitioner has sold the Accord Brandy Bottle more than the value of market rate price.