AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has challenged the order dated March 29, 1993, issued by the Government of Punjab, Department of Public Works (B and R I Branch), Chandigarh placing him under suspension with immediate effect, in this petition under Articles 226/227 of the Constitution of India.

(2.) F. I. R. No. 175, dated November 22, 1986 under Section 5 (l) (e) read with Section 5 (2) of the Prevention of Corruption Act, 1947, Sections 465 and 467, Indian Penal Code, was registered at Police Station Ropar, against the petitioner. He was tried in the Court of the Special Judge, Ropar for the offence under Section 5 (l) (e) read with Section 5 (2) of the Prevention of Corruption Act and was convicted and sentenced to undergo two years' rigorous imprisonment and to pay a fine of Rs. 2000/- or in default of payment of fine, to undergo further rigorous imprisonment for two months, vide judgment and order dated January 22, 1993.

(3.) THE petitioner challenged the judgment and order of conviction and sentence in this Court in Crl. Appeal No. 48 - SB of 1993, which came up for motion hearing on February 18, 1993. The motion Bench passed the following order: "notice. Bail to the satisfaction of Chief Judicial Magistrate, Ropar. " On April 8, 1993, the petitioner filed Crl. Misc. No. 3673 of 1993 in Crl. A. No. 48-SB of 1993 for suspension of the sentence during the pendency of the appeal and the learned Single Judge passed the following order: "sentence awarded to the appellant is suspended till disposal of the appeal. "