- (1.) Heard Shri Adarsh Singh holding brief of Shri I.R. Singh and Shri Shivam Yadav appearing for Power Corporation. The petitioner was working as Junior Engineer with the respondent Power Corporation since 1.4.1975, retired on 30.4.2009 on attaining the age of superannuation. During service, petitioner was prosecuted in Criminal Case under Section 7/13(2) read with Section 13(1)(D) of Prevention of Corruption Act, 1988.
(2.) Pursuant thereof, no disciplinary proceedings was initiated against the petitioner. In the trial petitioner was acquitted on 14.3.2005.
(3.) Aggrieved, Government Appeal No. 2602 of 2002 (State of U.P. v. Rajeev Sharma) was filed which was admitted.;