STATE OF U P Vs. RAMESHWAR PRASAD SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record in the appeal.

(2.) This appeal by State of U.P. & others challenges the findings of the writ court in its judgment dated 31.1.2006 passed in Writ Petition No. 15629 of 1993, Rameshwar Prasad Singh Vs. State of U.P. and Others.

(3.) Rameshwar Prasad Singh Respondent employee in this appeal was working on the post of Collection Amin. A criminal prosecution was launched against him under Section 409 I.P.C. which ended in his acquittal on 13.06.1990. Thereafter, the respondent employee applied for reinstatement in service, however, by communications dated 13.01.1993 and 14.01.1992 he was informed that he has been dismissed from service after holding disciplinary enquiry, hence, he cannot be reinstated in service even after his acquittal in the criminal case.