RAJ KISHOR AWASTHI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri K.K. Mishra for the Petitioner and learned Standing Counsel for the Respondents.

(2.) The Petitioner a temporary Collection Amin, was suspended on 16th September, 1980 being accused in criminal case under Section 148, 149 and 302 I.P.C. He was convicted and sentenced for two years' imprisonment under Section 148 I.P.C. and for life imprisonment under Section 302 I.P.C. vide judgment dated 4th February, 1980 passed by the I Vth Addl. Sessions Judge, Fatehpur in S.T. No. 718 of 1980. The authorities also found that Petitioner has filed false medical certificates and therefore, has defrauded his superior authorities. In view of his conviction and on the allegation of forged medical certificates, he was dismissed by Sub-Divisional Magistrate, Khaga, Fatehpur by order dated 2nd September, 1982 w.e.f. 4th February, 1982. The Petitioner filed a criminal appeal, which was allowed by this Court vide judgment dated 19th December, 2006 and the Petitioner was acquitted. Thereafter the Petitioner appears to have approached District Magistrate concerned by making representation and then approached this Court by filing Writ Petition No. 42684 of 2008 which was disposed of vide judgment dated 21st August, 2008 with the following order: