- (1.) This intra-court appeal is directed against the order dated 31.03.2015 passed by the Single Bench whereby the writ petition preferred by the petitioner challenging the order dated 12.03.2008 terminating his services, was dismissed.
(2.) The appellant on being appointed as Driver with the respondent vide order dated 24.03.1994, joined on 02.04.1994. The services of the appellant were terminated vide order dated 12.03.2008. Besides registration of a criminal case against him, he had been penalised on account of misconduct on as many as 39 occasions. The appellant was, however, acquitted in the criminal case wherein he was tried for charges under section 8/21 of the NDPS Act.
(3.) Learned counsel for the appellant has contended that the services of the appellant had been terminated on account of his involvement in a criminal case and, therefore, after his acquittal therein he should have been reinstated in service. He has further contended that the delay in approaching the court was on account of the fact that he had been arrested in the criminal case and hence he was not in a position to file the writ petition.;