P DAMODARAN Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner was appointed as a Junior Assistant in the year 1971. He was promoted as Assistant in the year 1974. He was again promoted as Accountant in the year 1978. He was further promoted as Accountant Executive in the year 1986.

(2.) While the petitioner was working as Accountant Executive in the year 1987, a criminal case was registered against him regarding the supply of imported cement from North Korea and South Korea. The criminal case was registered against the petitioner and 9 other employees of the Tamil Nadu Cement Corporation Ltd., first respondent herein.

(3.) The petitioner was placed under suspension from service on 25.06.1987. The suspension order was revoked on 29.12.1997 and he was reinstated in service as Accountant Executive. The petitioner reached the age of superannuation on 28.02.2005. The second respondent herein passed an order dated 28.02.2005 retaining the petitioner in service, pending the outcome of the Criminal Case No.17/87 on the file of the IV Additional Sessions Judge, Chennai. The petitioner states that he was acquitted by the IV Additional Sessions Judge, Chennai on 16.04.2008.