PRADEEP NANDRAJOG,C.J. - (1.) AND ORDER Working as a Patwari, FIR for an offence under Section Prevention of Corruption Act was registered against the respondent. In view of the registration of the criminal case he was placed under suspension on 24.02.1987. He remained under suspension till date of retirement was reached; being 31.12.1996.
(2.) Unfortunately, the criminal trial was still on. The respondent was acquitted on 07.03.1998. Appeal filed against the order of acquittal is pending.
(3.) Noting aforesaid facts the learned Single Judge has directed that the respondent would be entitled to the terminal benefits; noting that upon retirement provisional pension has been sanctioned.;