ANIL KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vimal Chandra Mishra, learned Counsel for the Petitioner and learned Additional Chief Standing Counsel for the State Respondents.

(2.) Petitioner before this Court, who is working as a Routine Grade Clerk in the institution, namely Government Girls Inter College, Fatehpur, is aggrieved by the Order, dtd. 1/5/2018, whereby Petitioner's claim for regular payment of Salary for the period he remained under Suspension on account of involvement in a Criminal case, has come to be rejected.

(3.) Briefly stated facts of the case are that Petitioner while working as Routine Grade Clerk in the institution came to be implicated in connection with Criminal offence registered as Case Crime No.177 of 2009 under Ss. 396, 412, 201 & 120-B, I.P.C., District - Fatehpur and remained in jail from 9/8/2009 to 1/8/2010 and then continued in detention from 1/8/2010 on-wards until he was finally released pursuant to the Judgment of the acquittal passed by the Sessions Court, dtd. 30/1/2016 in Sessions Trial No.606 of 2010, on 6/2/2016. As a consequence to the implication of the Petitioner in a Criminal case and detention in Jail, he had also been placed under Suspension by the Disciplinary Authority vide Order, dtd. 5/10/2009, however, no Disciplinary proceeding was initiated ever against the Petitioner and after his acquittal in the Criminal case and consequentially being released from jail, he came and joined the institution pursuant to the order of reinstatement dtd. 4/10/2016 revoking his Suspension.