S. Saghir Ahmad, J. - (1.) Leave granted.
(2.) The appellant, who was engaged as casual labour in October, 1982 by the Telecom Department at Agra, had worked continuously as such for more than ten years and had also acquired 'temporary' status, was prosecuted for an offence, under Sections 324, 427 and 504, I.P.C. said to have been committed on 20-4-1992. The trial dragged on for many years and ultimately by judgment and order dated 27-2-1998 passed by the Chief Judicial Magistrate, Agra, he was acquitted, but in the meantime, by order dated 20-5-1992, his services were terminated against which he made a representation to the General Manager, Telecom Department, G.M.T. Office, Lucknow, on 21-7-1992 but the representation was not heeded to and, therefore, the appellant filed a petition before the Central Administrative Tribunal, Principal Bench, New Delhi (for short, 'the Tribunal), on 25-8-1992 which was dismissed on 4-12-1997. The order of the Tribunal was challenged in a Writ Petition filed in the Delhi High Court but the High Court, by its order dated October 30, 1998, dismissed the writ petition.
(3.) The order dated 20-5-1992 by which the services of the appellant were termianted reads as under:- "To Shri Nar Singh Pal, Casual Employee, S/o Shri Hari Prasad, Village Saraj Jairam, P/o Barhan, Distt. Agra. Letter - D.E. Planning (Admn) N.S. Pal/92-93/5 dated 20-5-1992. Dear, You had beaten with iron article and had bitten with teeth to Shri Mahender Singh, son of Shri Ratan Singh, gateman, Tax Bhawan, Agra on 20-4-1992 in the evening at 8.00 p.m. who was on duty. Due to the above-said conduct. you are not deserved/competent to be in the Govt. service any more and you are casual employee. Therefore, your services are terminated with immediate effect. Nevertheless, you are being paid Retrenchment benefit. The undermentioned cheque is being annexed with this letter: Sd/- D.E. PHONE (ADM) TELECOM DISTT. AGRA - 282001. ANNEXURE - ONE CHEQUE Cheque No. 13 425777 Dt. 19-5-1992 Bank - State Bank of India, Agra. Rs. 6350/- (Six thousand three hundred fifty only)" ;