VIKASH OMVEERSINGH CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) By way of this petition under Article 226 of the Constitution of India the petitioner has prayed to set aside the impugned action of the respondents in not regularizing the period of suspension from 11/2/2006 to 3/10/2007 and to direct the respondents to regularize the said period of suspension of the petitioner and treat the same as period spent on duty.

(3.) Facts in brief would indicate that the petitioner was working as Constable on 10/7/2002. He got married on 25/4/2004. As a result of some matrimonial discord, it appears that the wife of the petitioner committed suicide. The father of the wife of the petitioner lodged an FIR being C.R. No. 37 of 2006 dtd. 3/2/2006 with Gandhigram Police Station, Rajkot for offences punishable under Sec. 498A , 306 , 304B and 114 of the Indian Penal Code. The Sessions Court by a judgement dtd. 7/5/2007 acquitted the petitioner in Sessions Case No. 52 of 2006.