RAKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) CONCISE statement of the facts for adjudication of the short controversy involved in this case, as culled out from the pleadings of the parties, is that the applicant was employed as a casual labour with the respondent and was granted temporary status on 31.3.1999 under the "Casual Labourers (Grant of Temporary Status and Regularization) Scheme of Government of India, 1993". Para 7 of the Scheme provides that despite conferment of temporary status, the services of a casual labourer may be dispensed with by giving a notice of one month in writing. A casual labourer with temporary status can also quit service by giving a written notice of one month. The wages for the notice period will be payable only for the days on which such casual worker is engaged on work.

(2.) A criminal case was registered against the applicant and others in August, 1999, relating to misplacement of some passport files from the office on the basis of which passports were issued.

(3.) THE applicant and other accused were charge -sheeted under Sections 409, 465, 471, IPC. They were held guilty and punished by JMIC, Jalandhar vide judgment and decree dated 8.9.2008. The same was challenged by applicant in Criminal Appeal No. 151 of 2010 which was decided on 11.4.2011 by the Addl. Sessions Judge, Jalandhar vide which the judgment of Trial Court was set aside and the applicant along with others was acquitted of the charge framed against him.