G GNANASEKARAN Vs. COMMISSIONER OF COMMERCIAL TAXES; JOINT COMMISSIONER (ADMINISTRATION) COMMMERCIAL TAXES

JUDGEMENT

(1.) This Writ Petition is filed to issue a Writ of Certiorari to call for the records of the Respondents in connection with the impugned order passed by the 1st Respondent in Proc.No.EE2/35848/2013, dated 03.12.2013 and the subsequent rejection order passed in No.EE2/35848/2013, dated 15.03.2016 and to quash the same.

(2.) This court heard the learned counsel on either side and also perused the materials placed on record.

(3.) The Petitioner joined the service as a Police Constable in the year 2003 and in 2011, he was selected as Deputy Commercial Tax Officer through the Group II examination. By the impugned order dated 3.12.2013, he was suspended on the basis of the report of the CBCID, Coimbatore in Cr.Nos.277 and 1423 of 2012. In WP.No.1753 of 2016 filed by the Petitioner, this court directed the 1st Respondent to dispose of the representation of the Petitioner. Pursuant to the same, the impugned order has been passed, rejecting the prayer for revocation made by the Petitioner. Hence, the Petitioner is before this court.