- (1.) Vide this judgment, above mentioned two appeals would be disposed of.
(2.) Appellant has filed these two appeals challenging order dated 06. 04. 2014 passed by the learned Single Judge, whereby two writ petitions filed by the appellant (S. B. Civil Writ Petition No. 2457/2004 challenging his termination from service order dated 16. 02. 2002 and S. B. Civil Writ Petition No. 3543/1998 seeking regularisation of his services on the post of Computer Operator), were dismissed.
(3.) Learned counsel for the appellant has submitted that the learned Single Judge has erred in dismissing the writ petitions filed by the appellant. Allegation against the appellant was that he was involved in a criminal case and had remained absent from duty. However, the appellant had been acquitted in the criminal case by the trial court vide order dated 11. 12. 2001. Service of summons had not been affected on the appellant with regard to the enquiry proceedings. Hence, appellant was liable to be reinstated in service.;