V RAJENDRAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER seeks Writ of Certiorarified Mandamus to quash the Proceedings of the 2nd Respondent in EE1/62002/2004 dated 30.12.2005 and the order passed by the 1st Respondent in G.O.(2D) No.172 Commercial Taxes and Registration (A2) Dept. dated 20.11.2006 and to direct the Respondents to include the name of the PETITIONER in the promotional panel of Assistant Commercial Tax Officers for the year 2003.

(2.) BRIEF facts which led to the filing of Writ Petition are as follows:-

(3.) PETITIONER along with other officials has subsequently inserted the movement of the above said lorries in Sl.No.148 on 07.7.2003 as last entry for that date and in Sl.No.4 on 08.7.2003 as last entry in the page. In respect of lorry No. AP 16 7V 1247, quantity of the material has been wrongly mentioned as 76.110 M.Ts. These entries are said to have been made only after knowing the fact that the above mentioned vehicles were intercepted by the Enforcement Wing Officials in Chennai City.