- (1.) This appeal is preferred against order dated 12.09.2012 passed by the learned Single Judge dismissing the writ petition filed by the petitioner (appellant herein). Some of the facts which needs to be noted are as follow:-
(2.) The appellant while in service of the respondents was implicated in FIR No. 166 which was registered against him on 27.09.1994 under Section 7 of the Prevention of Corruption Act, 1988 read with Section 13(2) thereof. The allegations were that while he was working as General Manager of Pepsu Road Transport Corporation he took bribe of Rs. 1000/-. After trial, the Special Judge convicted the appellant in the said case vide judgment dated 23.07.1997 and awarded the following punishment:- "Under Section 7 of R.I. for one year and a fine of Rs. 500/- the P.C. Act, 1988 or in default of payment of fine to further undergo RI for two months. Under Section 13(2) R.I. for one year and a fine of Rs. 500/- P.C. Act, 1988. or in default of payment of fine to further undergo R.I. for two months."
(3.) The appellant challenged the aforesaid dismissal of the Special Judge by filing appeal before this Court. During the aforesaid criminal proceedings initiated against the appellant, independently the respondents also served charge-sheet upon the appellant. The proceedings in the said charge-sheet, however, were kept pending because of the pendency of criminal proceedings/appeal which resulted therefrom.;