JONES Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION CHEPAUK

JUDGEMENT

(1.) THE Original Application in O.A.No.119 of 2003 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as the "Tribunal") is the present writ petition.

(2.) HEARD the submissions made by Mr.K.Chandrasekaran learned counsel for the petitioner and Mrs.C.K.Vishnupriya, learned Additional Government Pleader for the respondents.

(3.) WHILE he was serving as a Revenue Inspector in Villupuram Municipality, the Commissioner of Villupuram Municipality issued charge sheet dated 04.06.2002, alleging that he failed to recover the Property Tax amount of Rs.81,491/- for the year 1991-92 and the Professional Tax of Rs.40,716/- for the year 1991-92 and in total, he caused a loss of Rs.1,21,657/- to the Department. However, no final order was passed. The Villupuram Municipality also issued another charge sheet dated 09.07.2002, alleging that the petitioner failed to collect the Property Tax of Rs.2,14,012/- for the years 1986-87 to 1989-90, Professional Tax of Rs.1,57,706/- for the years 1986-87 to 1989-90 and the lease amount of Rs.45,855/- for the years 1993-94 to 1994-95. It is alleged that he committed misconduct in not collecting the aforesaid amounts.