CHANDRAKANT RAGHUNATH PUNTAMBEKAR Vs. MALEGAON MUNICIPAL COUNCIL

JUDGEMENT

(1.) The petitioner has challenged the order of his dismissal which has been upheld in appeal under the order dated 3.4.2002 passed by the Administrator of the Malegaon Municipal Council (MMC).

(2.) The petitioner served in MMC as Recovery Superintendent in the Tax Recovery Department. His main duty and function was to assess the properties for rateable value and to fix, determine and collect the property taxes therefrom. The petitioner was provided with statements giving the guidelines showing the values of certain properties, upon which he has to fix the ratable value.

(3.) A complaint was filed against the petitioner in April 1998, essentially contending that his fixation of rateable value was not as per the guidelines but was much lower resulting in loss in revenue.