OM PARKASH Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) FIR under Section 306 IPC was registered against the petitioner in the year 1995. In 1997, the petitioner was convicted and awarded a sentence of five years. The petitioner filed an appeal against the same and was acquitted in the year 2008. Thereafter, the petitioner had filed a representation for permitting him to join back in service as he was placed under suspension. The petitioner avers that his services were never terminated and he is still being paid 50% of the subsistence allowance. The petitioner has approached this court for seeking direction for the respondents to consider and decide his representation.

(2.) Without going into the merits of the controversy, the present writ petition is disposed of with a direction to the respondents to consider the representation of the petitioner and pass an appropriate order in accordance with law.

(3.) It is made clear that these directions have been issued only on the basis of averment made in the writ petition that the petitioner has not been terminated and is under suspension.