SANJAY PAL Vs. FARMER WELFARE AND AGRICULTURE DEPARTMENT

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India has been filed by the petitioner challenging the impugned order of dismissal dtd. 9/5/2015 as well as the appellate order dtd. 21/4/2017. The petitioner seeks a writ of certiorari for quashing the aforementioned orders and prays for a writ of mandamus directing the respondents to reinstate him in service with full back wages and all consequential benefits, treating him as continuous in service.

(2.) The petitioner was initially appointed as a daily wager in the Krishi Upaj Mandi Samiti on 12/10/1992. Subsequently, upon the recommendation of a Screening Committee, the respondent No. 2 regularized the services of the petitioner on the post of Assistant Sub-Inspector vide order dtd. 8/7/2011.

(3.) A criminal case bearing Crime No. 364/11 was registered against the petitioner and his family members by his wife under Ss. 323, 34, 506, and 498-A of the IPC. Due to a compromise, the petitioner was acquitted of the offences under Ss. 323, 34, and 506 of the IPC. Subsequently, vide judgment dtd. 4/2/2013, the competent Court acquitted the petitioner of the charges under Sec. 498-A of the IPC as well.