Govind Mathur, J. - (1.) By an order dated 03.11.2000, the petitioner was placed under suspension, on being arrested, while making investigation under Prevention of Corruption Act, 1988 (hereinafter referred as the Act of 1988). The competent authority also allowed subsistence allowance to the petitioner as per Rule 53 (1) (a) of the Rajasthan Service Rules, 1951 (hereinafter referred as the Rules of 1951) under an order dated 01.9.2001. The petitioner then was subjected to a criminal trial for the offences punishable under Section 7 & 13 (1) (d) read with Section 13 (2) of the Act of 1988.
(2.) The trial court vide judgment dated 10.2.2003, acquitted the petitioner from all the charges. Subsequent thereto, vide order dated 10.7.2003, the Collector (Land Record), Sri Ganganagar reinstated the petitioner on the post, he was holding substantively. A request was made by the petitioner, after reinstatement in service, to release his complete salary and also the annual grade increments for the period, he remained under suspension i.e. from 03.11.2000 to 10.7.2003. The officer incharge (Land Record Section) Collectorate, Sri Ganganagar, vide communication Annexure/5 conveyed to the Tehsildar (Land Record) Shadulshahar that the case of the petitioner for grant of regular annual grade increments shall be considered, only after disposal of the appeal pending consideration against the judgment given by the trial court dated 10.2.2003.
(3.) Being aggrieved by the same, this petition for writ is preferred.;