A.P.SAHI, J. - (1.) THE prayer made is to consider the representation dated 05.10.2009 which has been filed before the District Inspector of Schools praying for release of certain benefits of the petitioner. The petitioner claims that he retired as a Class-IV employee on 31.07.2007 and, therefore, he is entitled to his retiral benefits.
(2.) THE petitioner, while in service, was convicted in a criminal case. The said conviction has been questioned by the petitioner in a criminal appeal before this Court which has been admitted on 03.08.2007 and the execution of sentence as against the petitioner has been suspended. On the strength of the aforesaid position, learned counsel for the petitioner contends that the petitioner was merely impleaded in a criminal case and once the sentence has been suspended by this Court, the natural legal consequence is that the petitioner should be presumed to be an innocent person and all his benefits should be released.
(3.) THE position in law is that there is no power conferred under Section 389 of the Criminal Procedure Code to stay the conviction itself and it is only the execution of the sentence which can be suspended. The order dated 03.08.2007, a copy whereof is annexure 2 to the writ petition, is inconsonance with the provisions of Section 389 Cr.P.C.;