STATE OF M.P. Vs. SURESH CHAND AHIRWAR

JUDGEMENT

(1.) This appeal under Section 2(1) of the Madhya Pradesh Uchch Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 03.07.2017 passed in Writ Petition No.5837/2015(S).

(2.) There is delay of 134 days which is sufficiently explained vide I.A.No.932/2018. Besides, the issue which arises for consideration is of wider implication, in our considered opinion, the delay deserves to be condoned.

(3.) The issue is whether an employee who is terminated from service because of conviction in a criminal case. Later on when acquitted in appeal and is reinstated shall have right to claim full pay of the period of termination.