N.K.RAM VISHNU RAJA Vs. COMMISSIONER

JUDGEMENT

(1.) The writ appeal is directed against the order of learned Single Judge, dtd. 21/3/2022, dismissing the Writ Petition filed by the petitioner in W.P(MD)No.3519 of 2022 with a direction to the appellant to challenge the order impugned in the writ petition before the Commissioner, HR & CE Department, Chennai and pursue the appeal paying substantial amount out of the total demand made by the third respondent.

(2.) Heard Mr.H.Velavadhas, learned counsel for the appellant, Mr.M.Lingadurai, learned Special Government Pleader, who accepts notice on behalf of the respondents 1 and 2 and Mr.P.Mahendran, learned Standing Counsel appearing for the third respondent. By consent, the appeal is taken up for final disposal at the admission stage.

(3.) Brief facts that are necessary for the purpose of disposal of this appeal are as follows:-