A.K. Yog, J. - (1.) Heard Shri Sudama Ji Shandilya, assisted by Shri Vivek Shandilya, Advocates on behalf of the petitioner.
(2.) A copy of the writ petition has been served before filing ink the registry in the office of Shri Vivek Saran, Advocate, representing the Regional Manager, UP. State Road Transport Corporation, Jhansi Region, Jhansi (Respondent) as contemplated under Chapter XXII, Rule 2 second proviso, Rules of Court of the Allahabad High Court, the present petition is being decided finally at the admission stage itself.
(3.) Petitioner, Dhruv Ram, was employed as Driver by the U.P. State Road Transport Corporation (for short called the 'Corporation') and posted in the Jhansi Region. He was implicated in a criminal case (Crime Case No. 550 of 1996 under Sections 376/34 of the Indian Penal Code and Sections 3(1) and 12 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and he was sent to jail on January 5, 1996. He was suspended on February 8, 1996. The petitioner was convicted by the Sessions Judge, Hamirpur on August 21, 1998. Judgment of conviction was challenged by filing Criminal Appeal No. 1626 of 1998 before this Court. An interim order dated November, 2, 1998 has been passed in the said Criminal Appeal (Annexure-3 to the writ petition). In paragraph 9 of the writ petition it is alleged that the judgment of the Sessions Judge dated August 21, 1998 was suspended on April 20, 1999 by this Court.;