ANAND SINGH THAKUR, Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in the present writ petition is to the order dated 28.4.2014 whereby the representation preferred by the Petitioner, in the light of the order passed by the High Court in an earlier round of writ petition filed by the Petitioner i.e. W.P.(S) No. 3637 of 2013, has been rejected by the Respondents.

(2.) The rejection was only on the ground that since the order of termination of the Petitioner, dated 17.12.1999, was passed by the erstwhile State of Madhya Pradesh and that the Petitioner was never officially allocated to the State of Chhattisgarh, the claim cannot be accepted by the State of Chhattisgarh. In addition, the rejection was also on the ground of applying the principle of 'no work no pay'.

(3.) Brief facts of the case are that the Petitioner was working as Assistant Grade-III in the office of Municipal Corporation, Raipur and was posted in the Economical & Statistics Department. He was charged for an offence punishable under Section 409 IPC and an FIR was lodged in this regard. Thereafter, the services of the Petitioner was placed under suspension on 11.8.1999. Meanwhile, the Petitioner was also subjected to trial in Criminal Case No. 512 of 1997 before the Chief Judicial Magistrate, Raipur. The said trial ended in the conviction of the Petitioner for the said offence and he was sentenced to undergo R.I. for 2 years with fine of Rs.1000/-.