BALASUBRAMANIAN Vs. CORPORATION OF MADRAS

JUDGEMENT

(1.) THE petitioner was appointed as an upper division clerk in the Corporation of Madras on 25 August 1949. He is a Graduate of the Madras university. Subsequent to the appointment, he passed all the departmental tests including the account and revenue tests, thereby qualifying himself for the post of an assistant Revenue Officer, and also by his twenty-six years of service and unblemished record,

(2.) HE is the owner of properties bearing premises Nos. 2/8 and 7, Pereira Street, Park town, Madras-3, within the corporation limits. In respect of these properties, arrears of tax had fallen due. On 14 June 1975, the following memorandum was issued to him by the commissioner:

(3.) IN the counter of respondent 1, it is stated: