M SELVARAJ Vs. COMMISSIONER OF INCOME-TAX

JUDGEMENT

(1.) THE writ petition is directed against the order passed by the Tribunal in O. A. No. 607 of 2002, dated 31. 01. 2003, wherein the Tribunal dismissed the original application filed by the applicant/writ petitioner challenging the order of dismissal of the petitioner from service passed by the Disciplinary Authority/the first respondent herein on the basis of the enquiry officer's report dated 27. 03. 2000, and also the order passed by the Appellate Authority/2nd respondent herein confirming the order of dismissal.

(2.) THE brief facts leading to the filing of the writ petition is as follows: i. When the writ petitioner was working as Inspector of Income Tax in Ward I (5), Coimbatore, he was charge sheeted on three grounds, on the basis of the complaint given by the merchant, one R. Subramani, Proprietor of M/s. R. S. M. Vegetable and Fruit Merchant, Stall NO. 35, T. K. Market, Coimbatore-641 001, which read as follows :-

(3.) HEARD the learned Senior Counsel appearing for the writ petitioner and the learned Additional Central Government Standing Counsel appearing for the respondents.