- (1.) Seeking quashing of order dated 15.11.2011 and order dated 31.01.2013 whereby, the benefit of back wages has been denied to the petitioner, the present writ petition has been filed.
(2.) The brief facts of the case are that, the petitioner was appointed as Senior Medical Officer on 13.01.1986. A criminal proceeding was initiated against the petitioner and by order dated 24.12.2001 the petitioner was convicted for the offences under Sections 7 and 13(2) r/w Section 13 (1) (d) of the Prevention of Corruption Act, 1988. The petitioner was dismissed from service by order dated 09.09.2003. The petitioner's appeal challenging order of conviction and sentence dated 24.12.2001 was allowed by the High Court by order dated 07.09.2010. On 12.11.2010 the petitioner submitted an application seeking reinstatement in service with consequential benefits such as, back wages, continuity in service etc. The petitioner was reinstated in service by order dated 15.11.2011 however, without any back wages and consequential benefits and therefore, he made a representation which was dismissed.
(3.) Heard learned counsel for the parties and perused the documents on record.;