JAWAHAR SANTHAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed the above writ petition with the following prayer:

(2.) The facts which gave rise to the filing of the writ petition are briefly stated hereunder:

(3.) The learned counsel appearing for the petitioner Mr. K. Mohanamurali would strenuously contend that instead of taking action, in pursuance of the directions passed by this Court in the earlier Writ Proceedings, initiating action for the reason that the petitioner was convicted by the criminal Court as early as on 09. 02. 2017 is not warranted at all. According to him, against the judgment of the trial Court, a Criminal Appeal has been filed and the petitioner has also obtained suspension of sentence from the appellate Court. Therefore, before taking action pursuant to the direction issued by this Court in the earlier Writ Proceedings to its logical end, the action initiated by the Government in respect of the criminal Court judgment is tainted with mala fides and the same appears to be vindictive and not called for at all. He would also submit that such action by the Government is against Fundamental Rules and also violative of the established Principles of natural justice.