JAGDISH PANDEY Vs. STATE OF CHHATTISGARH & ORS

JUDGEMENT

(1.) By this petition, the petitioner seeks a direction to the respondent authorities to regularise the period of suspension w.e.f. 1996 to 2001 and grant consequential benefits.

(2.) The facts, in brief, which are germane, for adjudication of the case, are that on 14- 10-1997, the petitioner as Sub-Inspector was placed under suspension on account of registration of a criminal case for having committed offence of bribery. By judgment dated 30- 9-1999 passed by the Special Judge (First Additional Sessions Judge), Bilaspur, in Special Criminal Case No. 13/97 (State of Madhya Pradesh Vs. Jagdish Prasad Pandey & another) , the petitioner was acquitted from the charges on the ground that the prosecution failed to prove the charge of accepting a sum of Rs. 5,000.00 as bribery beyond reasonable doubt. It was further directed to refund a sum of Rs. 5,000.00, after the period of limitation of appeal was over.

(3.) The State Government filed an appeal before the High Court being Criminal Appeal No. 891 of 2000 against the judgment dated 30-9-1999 passed by the Special Judge (First Additional Sessions Judge), Bilaspur, in special criminal case No. 13/97, which is pending consideration in the High Court. However, the petitioner was reinstated in service by order dated 2-3-2001, as is evident from para 5.8 of the writ petition.