M N UMASHANKAR Vs. COMMISSIONER MYSORE MAHANAGAR PALIKE

JUDGEMENT

(1.) WRIT petition by an employee of the respondent No. 1 - Mysore mahanagara Palike who it appears had been prosecuted before the competent court under the provisions of the Prevention of Corruption act and had been convicted to undergo simple imprisonment for one year.

(2.) IT appears the petitioner has preferred an appeal against the order of conviction and the said appeal is now pending before this court in Criminal Appeal No. 571 of 2005. The sentence is suspended by this court but the petitioner has been directed to pay the alternative of paying fine of Rs. 10,000/ -.

(3.) WHILE the matter stood thus, it appears the Lokayukta at whose instance the petitioner had been prosecuted in the criminal side had called upon the respondent No. 1 - Palike to take consequential action on the petitioner on the departmental side.