S SHANMUGASUNDARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was a Village Administrative Officer at West Thottam, Chinnathamipalayam Post, Namakkal Taluk. He filed O.A.No,4357 of 1998 before the Tamil Nadu Administrative Tribunal, challenging the order dated 20.11.1991 as well as the order dated 22.05.1998 passed by the third respondent, Revenue Divisional Officer, Sankagiri.

(2.) BY the order dated 20.11.1991, the petitioner was dismissed from service on account of his conviction in Sessions Case No,7 of 1987, in which he was charge sheeted under Section 307 I.P.C and was granted conviction for 10 years R.I for the I.P.C offence and for offence under the Arms Act one year R.I. by a judgment dated 03.01.1990. It was the stand of the petitioner that he had filed a criminal appeal in C.A.No.14/90 before this Court and this Court had set aside the order of the Trial Court by judgment dated 25.04.1997. Therefore, there is no impediment for his service being restored.

(3.) IN view of the abolition of the tribunal, the matter stood transferred to this court and was renumbered as W.P.No,35601 of 2006.