RAM RATAN TIWARI Vs. STATE OF M P

JUDGEMENT

(1.) THROUGH this petition, order of State Administrative Tribunal, Jabalpur, dated 17-1-2002 passed in Original Application No. 3116/2001 is challenged whereby claim/relief of petitioner has been rejected.

(2.) PETITIONER was Assistant Jailor in Jail Department, Government of Madhya Pradesh. Criminal case under Section 13 (1) (d)/13 (2), Prevention of Corruption Act, 1988 was registered against him. After investigation of the case, he was challenged. Consequently, he was placed under suspension by order dated 8-2-2000. The trial ended in the acquittal of the petitioner by judgment dated April 30, 2001 passed by Special Judge, Jabalpur in Special Criminal Case No. 4/2000.

(3.) PETITIONER submitted application annexed therewith copy of the judgment to the competent authority (Annexure P-3) seeking reinstatement in service. However, he was not permitted to do so. Therefore, petitioner challenged the action of respondents before the Tribunal, which did not find favour with his plea for reinstatement and rejected the same by order dated 17-1-2002.