R.S. SENGER Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Jai Prakash Shukla, learned counsel for the appellant. Also heard Mr. Jitendra Pali, learned Deputy Advocate General, appearing for the respondents.

(2.) The appeal is presented against an order dtd. 19/6/2019 passed by the learned Single Judge in Writ Petition (S) No. 4325 of 2019, dismissing the writ petition.

(3.) The appellant is an Ophthalmologist. The appellant, while working as Post Graduate Medical Officer (PGMO) at District Hospital Baikunthpur, was arrested on 18/8/1994 under Ss. 420, 467, 468, 409 and 120-B of the Indian Penal Code and Ss. 7, 8, 9 of the Prevention of Corruption Act, 1988 (for short, 'Act of 1988') and Ss. 3A, 3B and 4 of MP Affiliated Examination Act, 1937 (for short, 'Act of 1937'), on the allegation of leaking Pre-Medical Text (PMT) question papers. By an order dtd. 18/8/1994, the appellant came to be suspended because of such arrest.