BANWARI LAL SHRIVASTAVA Vs. STATE OF M.P

JUDGEMENT

(1.) Applications for urgent hearing are allowed.

(2.) Heard.

(3.) The petitioner, who was Naib Tehsildar, was prosecuted for an offence punishable under Sections 5 (1) (d) and 5 (2) of the Prevention of Corruption Act, 1947. He was placed under suspension on 30-9-93. He continued under suspension. It is stated that as per Annexure P-1 he was relieved. He was however acquitted by the Special Judge, Sarguja vide judgment dated 31-1-2000. It is submitted that after his acquittal, the suspension was not revoked. It is further submitted that notices on merits as well as M.W.P. were issued but neither the return nor the reply has been filed and the matter itself is pending since 2001.