P. GOPINATHAN Vs. S.A. RAMAN

JUDGEMENT

(1.) I have heard the petitioner appearing in person, Mr.M.Elumalai, learned Government Advocate appearing for respondents 1 to 4, Mr.M.Hariharan, learned Additional Government Pleader appearing for respondents 7 and 8 and Mr.S.Thirulogachandar, Assistant Commissioner (ST), Omalur - the contemner, who is present in court.

(2.) The petitioner, who was working as a Block Development Officer, now placed under suspension on pendency of a criminal case, has filed W.P.No. 11525 of 2016 seeking to restrain respondents 1 to 4 from settling the bills of two contractors - respondents 5 and 6 till the disposal of the petitioner's representation dated 02.3.2016.

(3.) The petitioner's representation dated 02.3.2016 is to the effect that both the contractors produced false and fabricated Form S to cheat the Commercial Taxes Department and defraud the State Exchequer. According to the petitioner, more than Rs.45 lakhs is due and payable by them. Therefore, the petitioner sought for investigation.