JAGRAM SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 12.08.2002 Annexure P/1 whereby his services were terminated. The singular reason assigned for termination of his service is the judgment of 1st A.S.J. Bhind wherein petitioner is convicted and sentenced for life.

(2.) By drawing attention of this Court to the said judgment Annexure P/10 Shri Goyal submits that petitioner in fact is acquitted by the said Court.

(3.) Shri Agarwal, learned counsel for the Corporation submits that it is erroneously mentioned in Annexure P/1 that petitioner is convicted by the Bhind Court, however, in Criminal Appeal No. 197/86 (Annexure P/11) this Court convicted the petitioner and, therefore, the petitioner has no case and prayed for dismissal of the petition.