ANIL KUMAR Vs. A AND N ADMINISTRATION

JUDGEMENT

(1.) BY this writ application, the writ petitioner, a dismissed employee, has challenged the order dated 20th May, 2005 issued by the employer by which it has in exercise of the power under Rule 19 (1) of the ccs (CCA) Rules, 1965 has dismissed the writ petitioner form service of the port Management Board w. e. f. 1st October, 2004.

(2.) IT appears from record that the writ petitioner was implicated in a criminal case alleging offence involving moral turpitude and ultimately, was acquitted of the charges by the learned Sessions Judge.

(3.) BEING dissatisfied, the prosecution preferred an appeal against the order of acquittal under section 378 (1) of the Code of Criminal Procedure and the high Court was pleased to allow such appeal thereby holding the writ petitioner guilty of the charges and inflicted rigorous imprisonment for seven years and also sentenced him to pay a fine of Rs. 10,000/- in default of payment of fine, he was directed to undergo further rigorous imprisonment for six months.