S CHELLAM Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner had approached the Tamil Nadu Administrative Tribunal, by filing Original Application No.3111 of 2000, challenging the show cause notice dated 29.02.2000. THE said Original Application was transferred to the file of this Court on abolition of the Tribunal and renumbered as W.P.No.45664 of 2006.

(2.) THE petitioner suffered the order of conviction and sentence imposed by the Trial Court, wherein the Trial Court found the petitioner guilty and sentenced to undergo Rigorous Imprisonment for three years and to pay a fine of Rs.5,000/- under Section 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 and in default to undergo Rigorous Imprisonment for 6 months each. When the petitioner suffered the above said punishment imposed by the Criminal Court, on involvement of his corruption charges, the respondent having found the petitioner rendered himself quite unbecoming member of Police Force, issued a show cause notice asking to show cause as to why he should not be dismissed from service for his above misconduct, which came to be proved by the competent Court.