NEMI CHAND Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India against the respondents. The main prayer of the petitioner in this writ petition is that after his acquittal of criminal charges, his suspension order dated 2.9.1976 (Annex.1) may be set aside and the respondents may be directed to reinstate the petitioner in service with all consequential benefits.

(2.) It may be stated here that after presentation of this writ petition, the petitioner was reinstated in service and he has also retired from the service on 31.7.2001 on attaining the age of superannuation, but he was not given consequential benefit and this aspect of the matter is only to be decided by this Court.

(3.) The question which arises for consideration now before this Court is whether after reinstatement, the petitioner is entitled to all consequential benefits or not.