AJIT KUMAR,J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner while working as permanent Junior Booking Clerk was suspended on 25.5.1996 on account of the First Information Report being registered against him under Section 409 I.P.C. on 23.5.1996 for embezzlement of a sum of Rs. 43,185.75. While the criminal proceedings continued with the submission of charge-sheet by the Police and the cognizance taken by the criminal court on the said charge-sheet, ultimately the said proceedings in Criminal Case No. 663 of 1997 resulted in the acquittal of the petitioner vide judgment and order dated 27.4.2005.
(3.) It is worth noticing that while the criminal case was going on, the petitioner retired on 30th April, 1997. It is after acquittal in the criminal case, the petitioner applied for payment of his dues including retirement dues. Since, no orders were being passed on the petitioner's application dated 3rd August, 2005, the petitioner approached this Court by means of Writ Petition No. 68126 of 2005 and the Court directed vide order dated 26.10.2005 to the concerned authorities, namely, respondent No. 2, to decide the representation of the petitioner.;