- (1.) C.M No. 10561 of 2015 Prayer made in the application for fixing of the case for some actual date for final hearing is accepted. Writ petition is taken up for final disposal today itself.
(2.) Cwp No. 2918 of 2014 The petitioner has filed the present writ petition for issuance of a writ in the nature of certiorari for quashing of impugned order dated 19.9.2012 (Annexure P-3) and further issue a writ in the nature of mandamus directing the respondent authorities to treat the suspension/dismissal period from 20.05.2002 to 28.10.2010 as duty period for all intents and purposes.
(3.) The petitioner was working as ALM with the respondentauthorities. An FIR No.14 dated 20.5.2002 was lodged against the petitioner, Ram Anjur and one Ramesh Kumar Gulati under Sections 7/13 of Prevention of Corruption Act at Police Station, Vigilance Bureau, Ambala on a complaint made by one Dalip Singh. The State Vigilance Bureau filed a challan before the competent Court of Law at Ambala and thereafter the trial was conducted against the petitioner and Ramesh Kumar Gulati. Court of Special Judge, Ambala vide its judgment dated 21.8.2007/order of sentence dated 22.8.2007 found the petitioner and Ramesh Kumar Gulati guilty of offence under Section 7/13 of Prevention of Corruption Act, 1988 and convicted and sentenced the accused to undergo rigorous imprisonment for one year and to pay a fine of Rs.200/- each. The petitioner filed Criminal Appeal No. 1851-SB of 2007. Appeal was allowed vide order of this Court dated 14.5.2010 (Annexure P-1) and the petitioner was acquitted of the charges framed against him.;