CHHEDI LAL SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed seeking for quashment of the order dated 27.7.2015 (Annexure P-1) passed by Respondent No.1 disentitling the petitioner for pension invoking Rule 24 of the Chhattisgarh Civil Services (Pension) Rules, 1976 (in short, 'the Pension Rules').

(2.) Brief facts relevant for the adjudication of the present dispute are that the petitioner was initially appointed as a driver under the erstwhile Special Area Development Authority (in short, "SADA"), Korba, in the year 1985. The said SADA subsequently got merged with Respondent No.2- Municipal Corporation, Korba and the petitioner continued to discharge his duties that of a driver under the said Corporation.

(3.) The petitioner got involved in a criminal case and was charged for the offence punishable under Sections 148, 149 and 302 of the Indian Penal Code (in short, "IPC"). The Sessions Court, vide judgment dated 26.8.1997, convicted the petitioner and sentenced him for life imprisonment with fine of Rs.500/- for the offence punishable under Section 302/149 of IPC and also sentenced him for 2 years of R.I. for the offence punishable under Section 148 of IPC.