V K SANTHANAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No,2427 of 1998 filed by the petitioner before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, it was transferred to this court and was renumbered as W.P.No,37943 of 2006.

(3.) THE petitioner was charged on the ground that while he was working as DCTO, he had failed to adopt a correct amount of penalty and levied penalty only at the rate of Rs.21883/- instead of Rs.2,18,833/- in respect of assessment made in favour of one Aruna Traders. Because of this, the State had incurred loss of Rs.1.97 lakhs.