DEVENDRA KUMAR ARORA,J. - (1.)Heard learned Counsel for the petitioner and learned Standing Counsel.
(2.)The petitioner has filed the present writ petition under Article 226 of the Constitution of India, challenging the order of dismissal dated 21.6.2012 passed by the Executive Engineer, Flood Work Division, Barabanki, inter alia on the ground that the petitioner was convicted in Sessions Trial No. 542 of 2005, under Sections 147, 148, 452, 308/149, 325/149, 323/149, 504 and 506 I.P.C. and section 3 (1) (x) of S.C./S.T. Act.
(3.)According to the petitioner, he was engaged as Workcharge employee on a Class-IV post by the Department of Irrigation in the year 1998 and while working as such, his services were regularized on 8.11.2006 by the Chief Engineer (Sharda Sahayak), Ganga Sinchai Bhawan, Telibagh, Lucknow. On account of levelling criminal charges, he was placed under suspension. Subsequently, he was convicted in criminal case (Sessions Trial No. 542 of 2005, under Sections 147, 148, 452, 308/149, 325/149, 323/149, 504 and 506 I.P.C. and section 3 (1) (x) of S.C./S.T. Act) vide judgment and order dated 5.5.2012. Feeling aggrieved, the petitioner has filed Criminal Appeal No. 705 of 2012. In this appeal, this Court, vide order dated 1.6.2012, has granted bail and in pursuance thereof, he was released from jail on 6.6.2012. Presently, the criminal appeal is pending disposal.