GAURI SHANKAR Vs. JAIPUR VIDYUT VITARAN NIGAM LIMITED

JUDGEMENT

(1.) Present writ petition is filed against the order dtd. 15/2/2002 passed by respondent Assistant Engineer whereby the petitioner was dismissed from service on the ground of being convicted under Sec. 307/34 of Indian Penal Code on 12/12/2001.

(2.) The present writ petition is filed with limited prayers which reads as follows:-

(3.) Learned counsel for the petitioner has submitted that the petitioner was a permanent and substantive employee of respondents-company JVVNL. After carrying out approximately 22 years of service, on 15/2/2002, he was dismissed from service w.e.f. 12/12/2001 on account of his conviction on a criminal charge under Sec. 307/34 of Indian Penal Code in the light of order of learned trial Court dtd. 12/12/2001.