J STANISLAUS Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ Petition No. 5378 of 2005 has been filed by the petitioner challenging the order passed by the fourth respondent, which has been confirmed by the third respondent and quash the same with a further direction to the fourth respondent to reinstate the petitioner into service with all attendant service benefits as available under Service Rules.

(2.) In view of the order of acquittal passed by this Court in Crl. A. No. 12 of 2002, the respondents recalled the order of dismissal passed by them and subsequently, settled the petitioner's Provident Fund, Gratuity and Pension.

(3.) In the aforementioned background, the grievances of the petitioner are (i) the period of unemployment has been treated as service without pay, for which he has been denied payment of salary and other benefits, (ii) the leave encashment for a period of 272 days prior to the order of dismissal has not been settled and (iii) the contribution of Society Welfare made by the petitioner has not been disbursed to him.