JAGDISH SINGH Vs. DELHI JAL BOARD

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 12th January, 2006 whereby the learned Single Judge dismissed the writ petition filed by the appellant holding that no case for interference under the provisions of Article 226 of the Constitution of India was made out. The appellant herein was employed by the respondent, namely Delhi Jal Board, originally in 1981. He was regularised as Beldar in the year 1989 and subsequently appointed as Assistant Pump Driver in the year 1992. While working as such, the appellant was named in the First Information Report along with several other persons for commission of offences under the provisions of various Sections of the Indian Penal Code, including Sections 302/307. Charges were framed as against the appellant in those proceedings and the appellant along with other accused persons was sent for trial.

(2.) THE respondent, upon receiving information that the appellant is involved in the aforesaid criminal case, put him under suspension effective from 15th April, 1995. The learned trial court, however, acquitted the appellant of the charges by recording the following findings:

(3.) BEING aggrieved by the aforesaid action of the respondent, the appellant filed an appeal to the Board, which was rejected by order dated 9th September, 2002. The appellant, being aggrieved, filed a writ petition in this court, which was registered as WP(C) No. 7433/2002.