K.S. RAVINDRA GOWDA Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AGA for the respondents.

(2.) Petitioner, in the instant writ petition under Article 226 of the Constitution of India, impugns the order dated 27.12.2011 (Annexure-A) issued by respondent No. 1, dismissing the petitioner from service and the endorsement dated 14.05.2014 (Annexure-E), whereby, his representation has been rejected. In the representation, the petitioner had prayed for modification of the punishment from dismissal to lesser punishment.

(3.) It is not in dispute that the petitioner was tried and convicted for the offences punishable under Sections 7, 13(1)(d) r/w. 13(2) of the Prevention of Corruption Act, 1988 (for short 'the P.C. Act') in Spl. CC. No. 07/2008. The judgment dated 03.05.2011 rendered by the Special Judge was then confirmed by this Court in Crl. A. No. 547/2011. Even the SLP (Crl) filed by the petitioner in the Supreme Court came to be dismissed as rendered infructuous. This Court is informed that during the pendency of SLP, the Governor of Karnataka remitted the remaining part of sentence. Thus, it is clear that the order of conviction under the provisions of P.C. Act, attained finality.