D. PITCHAI Vs. DEPUTY COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) This writ petition has been filed challenging impugned order dtd. 7/11/2025 passed by the respondent.

(2.) Mr.R.Suresh Kumar, learned Additional Government Pleader, takes notice on behalf of the respondents.

(3.) By consent of the parties, the main writ petition is taken up for disposal at the admission stage itself.