- (1.) Heard learned counsels.
(2.) By this writ petition, the petitioner has prayed for grant & release of full wages, increments and other ancillary benefits for the period of suspension between 17/20th August, 1999 to 15/11/2002 and also consequential benefits after removal of suspension as he was acquitted of the criminal charges by the competent court vide judgment dated 4/9/2002 for the alleged offences under Section 420, 468 & 494 IPC.
(3.) Learned counsel for the petitioner Mr. Narpat Singh relied upon the decision of Supreme Court in the cast of Capt. M.Paul Anthony vs. Bharat Gold Mines Ltd. & Anr. - 1999 SCC (L&S) 810 and of this Court in the case of Mangal Chand Sain vs. State of Rajasthan 2001 (5) WLC (Raj.) 219 and submitted that since the petitioner was acquitted of the alleged offences in the absence of any evidence against him by the competent court and which judgment has become final, therefore, non-payment of service benefits on the same charges cannot be sustained and deserves to be paid to the petitioner.;