- (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "a. by an appropriate writ, order or direction, the order dated 27.01.1998 (Annex.5) may kindly be quashed and set aside and the petitioner be reinstated in service from 12.06.1986 with all the due consequential benefits such as salary, allowances, promotion, GPF and gratuity. b. Any other appropriate writ, order or direction, which this Hon'ble Court considers just and proper in the facts and circumstances of the case, may kindly be passed in favour of the petitioner. c. Costs of the writ petition may kindly be awarded to the petitioner."
(2.) The petitioner joined the services on the post of Assistant Seed Inspector with the Rajasthan State Seed Corporation Limited in pursuance of the appointment order dated 12.11.1981.
(3.) On 02.05.1986, an FIR was lodged against the petitioner for the offences under Sections 498A and 302 IPC at Police Station, Suratgarh, District Sri Ganganagar.;