A. IBRAHIM SHERIFF Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) HEARD both sides. With the consent of both parties, the writ petition is taken up for final disposal.

(2.) THE petitioner was placed under suspension by an order dated 04.06.1992 due to the pendency of the criminal proceedings. The criminal case ended in conviction, by an order dated 04.09.1997, in S.C. No.99/1993, passed by the Principal Sessions Judge, Cuddalore. He was sentenced to undergo rigorous imprisonment for three years.

(3.) AGAINST the aforesaid conviction, the petitioner filed an appeal in Crl.A.No.680 of 1997 before this Court. A Division Bench of this Court dismissed the criminal appeal by an order dated 28.11.2002 and confirmed the order of the Principal Sessions Judge, Cuddalore.