UMMEDI LAL Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) This intra court appeal has been preferred by the Appellant questioning the legality of the order dt. 19th April, 2010 passed by the learned Single Bench in SB Civil Writ Petition No. 4125/2010 dismissing the writ application assailing the order dt. 08/03/2010 passed by the Superintendent of Police, Alwar removing the Appellant from service on the ground that he has been convicted for commission of offence under Sec. 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 & sentenced for two years rigorous imprisonment with fine of Rs. 5000/ -.

(2.) The factual matrix indicates that the Appellant was working as a Head Constable. He was trapped on 07/10/1997. He was suspended vide order dt. 20/10/1997. However, he was reinstated on 16/08/1999. He was again suspended on 15/09/1999. Thereafter he was convicted by the trial court in the aforesaid case.

(3.) The Criminal Appeal against the same is pending in this Court. Sentence has been suspended in the Criminal Appeal No. 240/2001. However, in -spite of the fact that he was convicted, his suspension continued till 03/12/2008 when he was reinstated again. After few days, he was again suspended vide order dt. 15/12/2008. On 01/05/2009 he was reinstated and thereafter on 22/05/2009 he was again suspended.