NARAYANA SHANKARAN Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner was appointed as a Regional Marketing Inspector Grade-I in the year 1972. He was promoted as Marketing Officer and further he was promoted as Deputy Manager Marketing.

(2.) While the petitioner was working as Deputy Manager Marketing, a criminal case was registered against the petitioner and 9 other employees of the Tamil Nadu Cement Corporation Ltd., first respondent herein, regarding the supply of imported cement from North Korea and South Korea. A charge sheet was filed in C.C.No.17 of 1987 under Section 120(b) read with 468, 471, 467 and 420 IPC read with Section 5(1)(a) and (d) and 5(2) of Prevention of Corruption Act, 1947 before the IV Additional Sessions Judge, Chennai.

(3.) In the mean time, the petitioner was placed under suspension from service in the year 1987, pending criminal case. Later, the suspension order was revoked and he was reinstated in service. The Criminal Court acquitted the petitioner on 16.04.2008.