P.VIJAYAN Vs. TAMILNADU STATE MARKETING

JUDGEMENT

(1.) The subject matter of challenge in the present writ petition is the impugned order passed by the 3rd respondent suspending the petitioner from services both on the ground that the petitioner has not paid the penalty and GST pursuant to the show cause notice and that the explanation given by the petitioner is not satisfactory.

(2.) On the consent given by the learned counsel appearing on either side, the writ petition itself has been taken up for final hearing.

(3.) It is seen from records that the petitioner was appointed as a salesman in the TASMAC shop in the year 2004. It is stated that there was a surprise inspection that was conducted on 13.7.2019, and it was found that the petitioner was selling each liquor bottle by adding an extra amount more than the maximum retail price. Immediately, a show cause notice came to be given to the petitioner on 17.9.2019, calling upon the petitioner to submit his explanation.