WPSS/2052/2023
2023 Latest Caselaw 3392 UK

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                                       WPSS No.2052 of 2023
                                       Hon'ble Pankaj Purohit, J.

Dr. Udhyog Shukla, learned counsel for the petitioner.

2. Mr. Narain Dutt, learned S.C. for the State.

3. Petitioner has challenged order dated 25.07.2005 whereby he has been dismissed from service on the ground of pendency of a criminal litigation. He has also challenged order dated 04.03.2006 whereby the appeal preferred by him has also been dismissed.

4. Learned counsel for the petitioner submits that now, vide judgment and order dated 26.07.2023 passed by learned J.M. Roorkee, District Haridwar in Crl. Case No.298 of 2021, State v. Vijay Kumar @ Sonu and others, petitioner has been exonerated from the charges levelled against him, and now, on the ground of his acquittal, he claims to be re-instated into the service.

5. Learned State counsel seeks and is allowed six weeks' time for filing the counter affidavit.

6. The petitioner may file rejoinder affidavit within two weeks thereafter.

7. List on 16.02.2024.

(Pankaj Purohit, J.) 07.11.2023 R.Dang