SANTOSH KUMAR Vs. DELHI JAL BOARD

JUDGEMENT

(1.) The present writ petition under Articles 226 and 227 of the Constitution of India filed by the workman assails the award dated 25.08.2017 passed by the learned Labour Court-XVII, Karkardooma Courts, Delhi in LIR No.515/2017, whereunder the petitioner's claim for reinstatement in service has been rejected.

(2.) The petitioner, who was working as an Assistant Pump Driver in the respondent/Delhi Jal Board was involved in an incident leading to registration of a FIR No.51/2010 against him under Section 363, 366, 368 and 376 of the Indian Penal Code, 1860 (IPC) at Police Station Kotwali Dehat, Bulandsahar, U.P. The petitioner came to be arrested on 22.09.2010 and consequently he was on 09.02.2011 placed under deemed suspension w.e.f. the date of his arrest, which suspension continued from time to time.

(3.) After trial, the petitioner was convicted on 05.12.2011 under Sections 363, 366, 368 and 376 IPC by the Court of the Additional District and Sessions Judge, Bulandsahar, U.P and sentenced to life imprisonment. The petitioner thereafter preferred an appeal before the Hon'ble High Court of Judicature at Allahabad wherein, vide order dated 18.02.2013, he has been granted bail and stay of the fine imposed on him.