C. JAYARAJ Vs. THE DIRECTOR OF SUGARS

JUDGEMENT

(1.) THE petitioner is an ex -serviceman. After rendering about 20 years of service in Indian Army, he joined service as a Security Guard in the second respondent Sugar Mills on 09.06.1997.

(2.) THE petitioner faced a criminal proceedings before the learned District Sessions Judge, Dharmapuri Fast Track Court in S.C. No. 271 of 2002 and he was convicted by an order dated 26.04.2005 for the offence under Section 304(2) IPC and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs. 2000/ - in default to undergo three months simple imprisonment. Subsequently, the petitioner was taken to judicial custody and hence, he did not join duty from 28.04.2005.

(3.) SINCE the petitioner did not give any explanation to the above said show cause notice, he was straight away dismissed from service by the second respondent by an order dated 14.09.2005 on the ground that he was convicted by a Criminal Court.