Anil Kumar, J. - (1.) Heard learned Counsel for the Petitioner and learned Standing Counsel and perused the record.
(2.) Factual matrix of the present case as submitted by learned Counsel for the Petitioner are that in the year 1983 an advertisement was issued for appointment on the post of Chowkidar in the office of Superintendent of Police, Vigilance Establishment, Jhansi.
(3.) In response to the abovesaid advertisement ,the Petitioner submitted his candidature and was duly selected by the Selection Committee constituted for the said purpose. Thereafter, the Superintendent of Police (Headquarter), U.P. Vigilance Establishment, U.P., Lucknow issued an order dated 12.01.1984 thereby appointing the Petitioner on the post of Chowkidar. In pursuance to the said order, Petitioner joined his duties. While Petitioner was working and discharging his duties in the capacity of Chowkidar, he was implicated in a Criminal case No. 52/88 under Sec. 379/411 I.P.C. and was arrested by the police (G.R.P.), Jhansi on 25.10.1987 and was sent to jail.;