Ritu Bahri, J. - (1.) Petitioner has filed the present petition seeking quashing of impugned order dated 28.07.2014 (P-7) up to the extent of denial of pay and allowances for the suspension period w.e.f 11.12.1992 to 10.10.1994 and dismissal period w.e.f 30.03.1997 to 28.07.2014 and further prayer is to treat the suspension period and dismissal period of the petitioner as Duty Period and release all the consequential benefits like salary, promotion and ACP scale for the said period.
(2.) It is not disputed that the petitioner was appointed as Fitter on Work Charge Basis on 0912.1977 and his services were regularised w.e.f 29.10.1979 as Assistant Thermal Operator. He was promoted as Junior Engineer w.e.f 27.05.1980. On the basis of complaint, he was placed under suspension vide order dated 11.12.1992 wherein allegation against the petitioner was that he demanded and accepted Rs. 5000/- for release of Tube Well connection of Miyan Singh. This complaint was forwarded to Superintendent of Police, Jind and a case was registered against the petitioner.
(3.) Respondents vide order dated 11.10.1994 reinstated the petitioner (P-2). Petitioner was arrested by Safidon Police and F.I.R No. 429 dated 21.12.1992 was registered against him under Section 13 of the Prevention of Corruption Act (for short 'the Act') and subsequently, petitioner was convicted vide judgment and order dated 03.03.1997 under Section 13-C of the Act.;