- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and perused the record.
(2.) The petitioner has challenged the order dated 8.10.2003, passed by the Chairman and Managing Director, U.P. Power Corporation Ltd., Lucknow (Appended as Annexure 4 to the writ petition) by which the petitioner has been denied the following benefits: 1.Apart from subsistence allowance paid to the petitioner for the period 7.10.1980 to 21.2.1983 the arrears of salaries during which he was kept under suspension. 2.The arrears of salary to the petitioner for the period 22.2.1993 to 6.10.2002 during which period the services of the petitioner were allegedly terminated by the respondent Corporation.
(3.) The backdrop of the case is that the petitioner was appointed as Assistant Engineer in the respondent Corporation in January, 1975. Criminal proceedings were initiated against him in the year 1980 under Section 5(2) of the prevention of Corruption Act and Section 161 of the Indian Penal Code on the basis of a vigilance trap in which the petitioner is alleged to have been caught red handed accepting bribe of Rs.50/- from one Ram Kumar. On account of the aforesaid criminal proceedings the petitioner was arrested on 19.4.1980 and released on bail in less than 48 hours and was suspended thereafter on 7.10.1980.;