KULDEEP SHARMA Vs. STATE AND ORS

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) The petitioner who was appointed as teacher in the year 1988, was removed from service on 19.5.1993 on account of criminal case filed under Sections 471 and 420 IPC and the petitioner was acquitted by the trial court itself on 19.3.2002. The petitioner has approached this Court after eight years, on 22.2.2010, and is seeking relief of reinstatement on the ground that he has been acquitted in the criminal trial by the competent court.

(3.) So far as to explain the delay of 8 years, it has been submitted that the petitioner submitted several representations to the competent authority and the competent authority should have restored the position by withdrawing the order of removal dated 19.5.1993. It is also submitted that even if that plea is not accepted, the petitioner can be denied back wages and salary of that period, but total relief may not be denied.