- (1.) The Petitioner has filed the present Writ of Certiorarified Mandamus in calling for the records relating to the impugned order of the First Respondent/Chairman and Members of the Appointment committee, Corporation of Chennai, Chennai-3, communicated to him by the Second Respondent/Zonal Officer-1, Health Department, Zone-1, Corporation of Chennai, Chennai-3, in Ma.A.1. Na.Thu. Na.Ka. No. Su. 1/1752/2003 dated 23.06.2003 confirming the order of the Third Respondent in Ma.A.1. Na.A.Na.Ka. No. H1/829/99 dated -05-2002(But signed on 09.06.2002) and to quash the same. Further, the Petitioner has sought for issuance of a direction to the Respondents in treating his period of suspension from 19.02.1988 to 14.04.1998 as duty period and to grant him all consequential benefits.
(2.) The Petitioner was working as a pharmacist under the control of Assistant Health Officer, Zone-I, Tondiarpet, Corporation of Chennai. He attained the age of superannuation on 31.7.1998. He was placed under suspension with effect from 19.02.1988, while he was in service for his involvement in a criminal case in C.C. No. 8530/88 on the file of the Learned X Metropolitan Magistrate, Chennai.
(3.) The Petitioner was convicted for offences under Section 18(C) read with Section 27(b)(ii) of the Drugs and Cosmetics Act and sentenced to pay a fine of Rs. 5,000/- in default, to undergo simple imprisonment for three months. He was also convicted as per Section 18(a) read with Section 28(a) of the said Act and sentenced to pay a fine of Rs. 1,000/- in default, to undergo a simple imprisonment for three months, as per judgment delivered on 03.06.1999.;