SATYA PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in the instant petition has challenged order dated 13.10.2013 whereby his services have been terminated. The petitioner had filed appeal before the Appellate Authority and the Appellate Authority dismissed the appeal of the petitioner vide order dated 24.03.2014.

(2.) Learned counsel for the petitioner has submitted that services of the petitioner have been terminated on the ground that there is concealment of the fact by the petitioner of his involvement in a criminal case registered under Sections 147, 148, 149, 323, 341, 325, 326 and 308 IPC. Learned counsel has submitted that the petitioner was acquitted in the case along with his family members and he had no intentions to conceal the said fact while filing up the verification roll. Learned counsel has submitted that on account of suppression of fact in regard to the case where the petitioner has already been acquitted, the termination order of the petitioner cannot be sustained.

(3.) Learned counsel for the respondents has submitted that the acquittal of the petitioner was by giving benefit of doubt and as such it was not an honourable acquittal. Learned counsel has further submitted that the services of the petitioner have been terminated on account of suppression of facts and not on account of gravity of offence, in which he was acquitted on technical grounds.