STATE OF UTTAR PRADESH Vs. VED PAL SINGH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel on both sides.

(3.) This appeal by special leave arises against the judgment of the High Court of Allahabad dated 12-8-92 made in W.P.No. 507/83. It is not necessary to re-count all the events touching upon the interference by the High Court in the matter. We issued notice only on the limited question of payment of back wages. The respondent who was on temporary service was removed from service on conviction by criminal Court. A criminal case had been initiated against him for offence under Section 409 I.P.C No doubt, later, he was acquitted of the charge. The record of the service of the respondent was produced before the Tribunal. The Tribunal on going through the record was not inclined to interfere with the order. But the High Court had interfered with the removal of the respondent from service. Since we are not going into the question of correctness of the removal of the respondent from service after acquittal, it would suffice to state that from the record placed before us, we are satisfied that the respondent is not entitled to the back wages. His integrity was doubted and he was found to be man of doubtful integrity. His confidential reports are not good.