SHRI ANGPAL KAPOOR Vs. STATE OF PUNJAB, ETC.

JUDGEMENT

(1.) This judgment will dispose of Civil Writ No. 4003 of 1970 and Civil Writ No. 2398 of 1971 as they are inter-connected and have been filed by the same petitioner against the same respondents.

(2.) Briefly the facts of the case are that the petitioner joined service as Sectional Officer in the Public Works Department, Public Health Branch. on November 9, 1956, and was confirmed in that post in 1960. In 1965, while he was posted at Nabha he was involved in a criminal case under Section 409, Indian Penal Code. On his arrest, he was placed under suspension with effect from February 20, 1965. The Chief Judicial Magistrate, Patiala, who tried the case, acquitted the petitioner on September 29, 1965, with the following observation :-

(3.) While the petitioner was under suspension, the Superintending Engineer, Public Health Circle (Central), Patiala, by memorandum No. 11411/E, dated May 21, 1965, conveyed to the petitioner that the following remark had been recorded in his 'recommendation roll' ending March 31, 1965 :-