- (1.) The petitioner has preferred this writ petition for quashing of the impugned order dated 12.7.2000 passed by the respondent no.2 and for payment of his salary for the period when he was under suspension i.e. 19.5.1982 to 27.4.1996.
(2.) The brief facts of the case are that the petitioner was a tube well operator in Irrigation Department. He was placed under suspension on 19.5.1982 on the ground of criminal proceeding under section 161 IPC and 5(2) of Prevention of Corruption Act, 1988 was pending against the petitioner. In the said criminal case he was acquitted by the IV Additional Sessions Judge on 19.5.1992. A copy of the judgment of the Sessions court is on the record. A perusal of the order indicate that petitioner was falsely implicated in the criminal case and prosecution failed to establish the charges against the petitioner.
(3.) After acquittal on 19.5.1992, the petitioner made several representations for his joining but no action was taken. He preferred Writ petition No. 31430 of 1994 for a direction upon the respondents to pay his arrears of salary and permit him to join his duties. Pending consideration of the said writ petition the second respondent vide order dated 26.4.1996 permitted the petitioner to join his duty at Tube well No.24 NG Sub. Division III, and his suspension order was revoked. After joining the petitioner made a fresh representation for payment of his salary during the period of his suspension.;