S.C. Agarwal, J. - (1.) SHRI Jagdish Kishore, the petitioner in this writ petition was employed as Upper Division Clerk -cum -Reader in the court of Additional District and Sessions Judge, Sri Ganganagar, in the year 1975. He was prosecuted before the Special Judge for Anti -Corruption Cases, Rajasthan, Jaipur and was challaned under Section 161 IPC and Section 5(1) (d) & (2) of the Prevention of Corruption Act. By the judgment of the Special Judge dated December 5, 1977, the petitioner was convicted of the aforesaid offences. The petitioner has filed an appeal S.B. Criminal Appeal No. 2/78 against the aforesaid conviction and the said appeal is still pending before this Court.
(2.) AFTER the aforesaid judgment of the Special Judge, the District and Sessions Judge, Sri Ganganagar passed an order dated March 14, 1978, whereby the petitioner was removed from service for the reason that he had been convicted of the offence under Section 161 IPC and Section 5(1)(d)(2) of the Prevention of Corruption Act. The petitioner submitted a representation before the District and Sessions Judge, Sri Ganganagar, wherein he submitted that in view of the pendency of his appeal against his conviction, the order for his removal could not be passed. The said representation of the petitioner was, however, rejected by the District and Sessions Judge, by his order dated September 18, 1979.
(3.) THE petitioner also submitted a representation before this Court but the same was also rejected by this Court and the communication about the aforesaid rejection was sent to the petitioner by the Registrar by the order dated 16th September, 1980.;