- (1.) THE petitioner, who was working as a Sanskrit Teacher, was placed under Suspension on 11. 9. 1986 as a Criminal, case under Sections 323, 336, 325 and 506 I. P. C. was pending against him. The petitioner was acquitted by the trial Court on 26. 7. 1989. It was observed by the trial Court that there was absolutely no evidence against the accused.
(2.) IT is the case of the petitioner that after his acquittal, he had informed the Headmaster of Government High School, Jadaula (Kaithal) from where he was suspended, that he had been acquitted by the criminal Court. This assertion is sought to be supported from a certificate issued by the Headmaster of the school dated 18. 2. 1993 (copy annexure P-9 ). The Certificate reads as under: "certified that Shri Dev Raj Sharma, Sanskrit Teacher, Government high School, Jadaula (Kaithal) was suspended vide D. E. O. letter No. E-1/86/597 Dated 5. 9. 86, the copy of the decision of the criminal case which was pending against him and received by this School on 2. 9. 89. In accordance with the record of the School, the same was sent to Sub-Divisional Education Officer, Guhla for information vide despatch No. 6634 dated 4. 11. 1989. "
(3.) IT is further the case of the petitioner that he received a letter from the office of the Sub Divisional Education Officer, Pehowa on 7. 1. 1992 asking for information from the petitioner as to for which offence and on which date he was suspended and if he had been acquitted, whether he informed the office or not. The petitioner gave reply thereto on 9. 2. 1992 that he had already informed the District Education Officer, Kurukshetra. The petitioner was ultimately reinstated on 29. 3. 1992.;