RAGHUNATH SINGH Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Heard learned counsel.

(2.) In this writ petition, the contention of the petitioner is that the petitioner was placed under suspension due to registration of criminal case against him under Prevention of Corruption Act vide order dt. 20.03.2004 (Annex. 1). The petitioner remained under suspended till his superannuation date i.e. on 30.4.2007 because trial of criminal case was pending. Vide judgment dt. 27.07.2009, the petitioner was acquitted from the charges levelled against him under Sec. 7, 13(l)(d) read with Sectionl3(2) of the Prevention of Corruption Act.

(3.) After acquittal, the petitioner claimed for his retrial benefits by way of filing representation and submitted that his retrial benefits may be allowed and difference of pay from the date of suspension till date of superannuation may also be paid.