UDAYBHAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) With consent, heard finally.

(2.) The present petition is being filed challenging the order dated 06.01.2017 passed by the respondent No. 2-Transport Commissioner, whereby, the petitioner has been terminated on the basis of registration of the criminal cases against the petitioner.

(3.) The contention of learned counsel for petitioner is that he has been acquitted of all the charges, therefore, order impugned terminating the services of the petitioner is arbitrary. The petitioner has further argued that although his acquittal was based on compromise entered into between the parties. The petitioner has pointed out Section 320(8) of Cr.P.C is relating to compounding the offences as tried to justify that the acquittal of the petitioner amounts to Hon'ble acquittal, therefore, order of terminating the services of the petitioner is illegal and deserves to be quashed.