PRINCIPAL CHIEF CONSERVATOR OF FORESTS Vs. G.GUNASEKARAN

JUDGEMENT

(1.) The Principal Chief Conservator of Forests, has filed the instant writ appeal, against the order dated 14.03.2018 passed by this Court in W.P.No.29442 of 2012.

(2.) The respondent/writ petitioner joined the appellant department as Watcher on 01.04.1976. He was promoted as Guard on 01.09.1998. While he was in service, on an allegation of illegal gratification, he was arrested and placed under suspension on 17.03.1995. The order of suspension was revoked and the respondent/writ petitioner was reinstated in service on 20.01.1998, as directed by the Tamilnadu Administrative Tribunal, Chennai, by its order dated 08.01.1998, in OA No.4437 of 1997.

(3.) Respondent/writ petitioner was acquitted by the Chief Judicial Magistrate, Chengalpet, vide judgment dated 01.07.2011 in Special Case No.2 of 1999. Pursuant to his acquittal, the respondent/writ petitioner submitted representations on 02.09.2011 and 16.11.2011 for allowing him to retire from service. It is pertinent to mention here that the respondent / writ petitioner was not proceeded departmentally after acquittal in the criminal case. The respondent / writ petitioner was allowed to retire on 22.12.2011.