S.N. Aggarwal, J. - (1.) The petitioner was working as Inspector -A (WG -3) of Sec. No. 1150 in the Hindustan Machine Tools Limited, Pinjore -respondent No. 1. On 17.8.1994, he was involved in a case of theft for which a criminal case was registered against him at FIR No. 57 dated 17.8.1994, Police Station, Pinjore, for offences punishable under Sec. 380/411, I.P.C. The petitioner was tried in the said offence and he was convicted by the Court of Judicial Magistrate 1st Class, Panchkula, vide judgment dated 17.9.1999 (Annexure R2/5) for having committed an offence punishable under Sec. 380, I.P.C. He was sentenced till the rising of the Court and was punished with the fine amount of Rs. 3000/ -. However, the petitioner had filed an appeal against the said judgment which was accepted by the Court of Additional Sessions Judge, Panchkula, vide judgment dated 27.5.2000 (Annexure P -1) and the petitioner was acquitted.
(2.) However, the petitioner was charge -sheeted by the respondents and department inquiry was held against him. The Inquiry Officer had submitted his report dated 27.1.1998 (Annexure P -2) and the petitioner was dismissed from service vide order dated 12.11.1999 (Annexure P -4).
(3.) Hence, the writ petition.;