K R SURYANARAYANA Vs. COMMISSIONER OF COMMERCIAL TAXES, GOVERNMENT OF ANDHRA PRADESH, NAMPALLY, HYDERABAD AND 2 OTHERS

JUDGEMENT

(1.) Aggrieved by the dismissal of his Original Application by the Andhra Pradesh Administrative Tribunal, challenging an order of penalty, the petitioner working as a Senior Assistant in the Department of Commercial Taxes, has come up with the above writ petition.

(2.) Heard Mr. O. Manohar Reddy, learned counsel appearing on behalf of the learned counsel for the petitioner and the learned Government Pleader for Services (A.P.).

(3.) The petitioner was appointed as a Junior Assistant on 14- 02-1985 on compassionate grounds. He was later promoted as Senior Assistant on 30-04-1994. He was subsequently transferred to the Head Office in the year 1996.