STATE OF RAJASTHAN Vs. GANPAT LAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The respondent was working as a Patwari in the State of Rajasthan and became an accused for an offence punishable under Section 13(1)(d) read with Section 19 of the Prevention of Corruption Act. The respondent was placed under suspension and upon being convicted vide judgment dated 02.05.2000, he was dismissed from service on 02.08.2002. The respondent filed an appeal against the order of conviction which was allowed on 05.08.2008. The respondent sought to be re-employed and this was denied. He filed S.B. Civil Writ Petition No.8145/2009 which was allowed on 26.05.2010, pursuant whereto an order was passed on 26.07.2010 reinstating the respondent subject to petition seeking Special Leave to Appeal filed by the State against the judgment of acquittal.

(3.) On reinstatement the respondent made a request for fixation of pay in the revised pay scale and grant of annual grade increments with consequential benefits and relied upon Rule 54 of the Rajasthan Service Rules, 1951. The State did not pay any heed. The respondent filed S.B. Civil Writ Petition No.3404/2011 which has been allowed vide impugned order dated 22.04.2013.