STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT OF COMMERCIAL TAXES DEPARTMENT AND THE COMMISSIONER OF COMMERCIAL TAXES Vs. A RAJARAMAN, ASSISTANT COMMISSIONER (CT)/SENIOR LECTURER, COMMERCIAL TAXES STAFF TRAINING INSTITUTE AND REGISTRAR,TAMIL NADU ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This petition has been filed by the State to issue a Writ of Certiorari to quash the order dated 4.2.2004 made in Original Application No. 3913 of 2003 whereunder the Tamil Nadu Administrative Tribunal, has modified the charge Memo issued against the present respondent No. 1.

(2.) Heard the learned counsel appearing for the parties.

(3.) Even though the matter was listed for considering the miscellaneous petition filed by the respondents to vacate the interim order of stay, since the very same question is involved in the writ petition itself, with the consent of the counsel appearing for both parties, the writ petition itself is heard on merits and the same is disposed of by the present order.