STATE OF JHARKHAND Vs. SUKHDEO RAM

JUDGEMENT

(1.) BUKHDEO Ram, the sole respondent was employed as Senior Accounts Clerk in Public Health Engineering Department of the State Government at Ramgarh. In the year 1993 it was highlighted that a sum of Rs. 1,49,747.83 paise was misappropriated by him and not deposited in the treasury at Hazaribagh.

(2.) AN First Information Report was lodged against him for the alleged offence under section 409 of the Indian Penal Code and in connection therewith he was arrested on 19.1.1994.

(3.) HE preferred Criminal Appeal No. 52 of 1995 before the Sessions Judge, Hazaribagh and during pendency of the appeal after completion of the period of sentence was related some time in the year 1997. After having been released from custody he reported on duty on 8.9.1997, but neither he was allowed to join his duty nor was paid the salary for the suspension period nor full salary from 8.9.1997.