DAYA RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner was employed as Statistical Assistant in the National Savings Directorate under the State Government. He was involved in a criminal case under Section 304 Part-I/149 I.P.C. wherein after trial he was convicted by the Court of criminal jurisdiction on 24.04.2009. His appeal against the same is pending wherein he has been enlarged on bail.

(3.) Consequent to his conviction, the petitioner was dismissed from service vide order dated 18.05.2009 passed by the Additional Director Savings, U.P.