- (1.) Petitioner before this Court was employed in Panjab National Bank, Gorakhpur. He was convicted in an offence under Sections 420, 468, 471 read with Sections 468 and 477A of the Indian Penal Code by Competent Criminal Court of Justice in case No. 41/ 87 (R.C. No. 15/87) vide judgment of Special Judge of CBI dated 17.8.2002. The petitioner was removed from service without debarring him from fresh engagement under order dated 8.11.2002. Against the order of conviction, the petitioner filed Criminal Appeal No. 454 of 2002 before Patna High Court. The appeal of the petitioner has been allowed vide order dated 22nd July, 2010. In the meantime, petitioner filed writ petition No. 21764 of 2003 before this High Court against termination from service. Writ petition came to be considered before High Court on 17.5.2011. The High Court was informed that the petitioner has been acquitted of the criminal charges by the appellate Court and that his representation for reinstatement was pending. The High Court instead of interfering with the order of termination required the authority concerned to consider the representation of the petitioner for reinstatement.
(2.) In compliance of the aforesaid order of the High Court, matter was considered by the Competent Authority of the Bank and on 8th January, 2011, the petitioner was reinstated with specific condition that he shall not be entitled to backwages and other benefits for the period commencing from the date of termination of service to till date of acquittal.
(3.) Petitioner made a representation for payment of backwages and other benefits for the period commencing from the date of termination till date of his acquittal.;