K. BALASEKARAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This Writ Petition is filed for issuance of a Writ of Certiorari, to quash the impugned award passed by the first respondent, dtd. 16/8/2012 and the consequential order passed by the second respondent, dtd. 18/6/2015 and to direct the respondents to reinstate the petitioner into service with continuity of service and all other monetary and terminal benefits.

(2.) Heard Mr.A.Rahul, learned Counsel for the petitioner and Mr.J.Senthil Kumariah, learned Counsel for the respondents 2 and 3.

(3.) The petitioner was employed as Driver in the second respondent Corporation with effect from 16/8/1986. When the petitioner was working as Senior Driver, he was convicted for the offence punishable under Sec. 302 r/w Sec. 34 IPC in S.C.No.314 of 2002 on the file of the Additional District and Sessions Court, Madurai. Though the petitioner filed an appeal in Crl.A.(MD)No.800 of 2004 before this Court and the appeal was pending, a show cause notice was issued by the second respondent to the petitioner calling explanation from him, as to why the petitioner should not be dismissed from service based on the order of conviction.