VIJAY KUMAR Vs. HONBLE HIGH COURT OF JUDICATURE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant petition, the petitioner has prayed for the following reliefs:-

(3.) The petitioner entered into service of the Subordinate Court as a Class-IV employee on 2/7/1987. He was placed under suspension on the allegations that when he was on duty a sum of Rs.1,33,304.00 was stolen from Nazarat Office, Civil Court, Barh. Barh P.S. Case No. 542 of 1993 was registered and simultaneously departmental proceeding was initiated by District and Sessions Judge, Patna against one Sri Indu Bhushan Pandey, the then Nazir and petitioner-Vijay Kumar, the then Night Guard posted in Barh Civil Court. The petitioner was convicted in the criminal proceedings and it was subject matter of Cr. Rev. No. 11 of 2013 in which he was acquitted on 29/7/2013 whereas in the departmental proceedings the Inquiring Officer has submitted a report on 15/7/1995 in which it is held that charges levelled against the petitioner was proved.