SHAMBHU DAYAL RAWAT Vs. STATE OF M P

JUDGEMENT

(1.) THE present petitioner is filed by the petitioner seeking modification of the order dated 15. 11. 96 (Annexure A/9 ). By this order, the respondents have directed to reinstate the petitioner but for the intervening period i. e. 7. 3. 1988 to 21. 3. 95 the petitioner has not been granted any back wages by applying the principle of 'no work No wages".

(2.) THE facts leading to the present case are that petitioner was employed on the post of Clerk Grade II and was posted in the office of Collectorate, Tikamgarh. He was arrested for an offence punishable under Section 409 of I. P. C. before the judicial Magistrate, First Class, Niwadi. The said Court passed an order of conviction on 30. 3. 84 and sentenced him four months imprisonment along with fine of Rs. 100/ -.

(3.) THE petitioner preferred an appeal against the said order of conviction in the Sessions Court, Tikamgarh and the said appeal was registered as Criminal appeal No. 25/84. The aforesaid criminal appeal was dismissed by the Sessions court by an order dated 17. 9. 87 and thus the order of conviction and sentence passed by the Judicial Magistrate, Niwadi has been confirmed.