CHANDRA DEO MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner has approached this Court seeking quashing of order dated 01.07.2008.

(2.) Heard the learned counsel appearing for the parties and perused the documents on record.

(3.) The brief facts of the case are that, the petitioner superannuated from service on 31.01.1998 while working on the post of Accountant at Palamau Treasury. A First Information Report being R.C. Case No. 4 (A) of 2001 was registered in which the petitioner was not named as an accused. After investigation, charge-sheet was submitted on 18.05.2002 in which the petitioner was sent for trial. By order dated 29.09.2009, the petitioner has been convicted in the said case and thereafter, he preferred Criminal Appeal No. 1525 of 2005. By the impugned order dated 01.07.2008 the retiral benefits of the petitioner have been withheld and therefore, the petitioner has approached this Court.