BALRAM KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition was filed before the erstwhile Tribunal for grant of following reliefs:

(2.) The petitioner was initially appointed as a Clerk in the Police Department, where he joined his duties on 10/1/1985. Thereafter, the petitioner qualified the Subordinate Accounts Service (in short 'SAS') Examination Part-I and Part-II and was appointed as Sec. Officer in the office of District Education Officer, Lahaul & Spiti at Keylong. Subsequently, vide office order dtd. 28/2/2006, the petitioner came to be promoted to the post of Assistant Controller (F&A) and was transferred to DRDA, Chamba.

(3.) The petitioner was again transferred to the office of Deputy Commissioner, Chamba, where he joined on 4/8/2007. While working as such, FIR No.165/2009 dtd. 7/7/2009 came to be registered at Police Station, Sadar, Chamba under Ss. 7, 13(2) of the Prevention of Corruption Act, in which the petitioner was also arraigned as one of the accused. The case was put up for trial and vide judgment dtd. 30/12/2011, the petitioner alongwith other co-accused found guilty and convicted by the learned Trial Court.