- (1.) Heard counsel for the parties and perused the record.
(2.) By means of this petition, the petitioner has prayed for the following relief : I.issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 21.6.2005 passed by respondent no. 1. II.issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to pay the salary to the petitioner regularly month to month, and III.issue any other writ, order or direction which this Hon. Court may deem fit and proper in the circumstances of the case.
(3.) Brief facts as culled out from from are that the petitioner while posted as Assistant Commissioner, Trade Tax, was served with three charge sheets, first dated nil March, 2000, second dated 16.5.2001 and the last dated nil, July 2001.;