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Judgment
OA 332/2021 WITH MA 401/2021
Having heard learned counsel for the parties, in view of the law laid down by Hon’ble Supreme Court in the case of Deputy Director of
Collegiate Education (Administration) Madras Vs. S. Nagoor Meera [(1995) 3 SCC 377 ]w, e are of the considered view that merely because
the High Court in the criminal appeal filed by the applicant has directed for suspension of the sentence, the disqualification attached to the conviction is
not wiped out and till the applicant is not acquitted of the criminal charges in the appeal, he cannot claim any benefit as has been claimed in this
petition.
Keeping in view the aforesaid, for the present, we see no reason to make any indulgence into the matter. However, depending upon the outcome of
the criminal appeal filed by the applicant which is pending before the Punjab and Haryana High Court, in case the applicant is acquitted of the charges,
a right and cause of action will accrue to him to seek appropriate benefit in accordance with law.
With the aforesaid liberty to the applicant, for the present, finding no case for interference, we dispose of this matter.
OA stands disposed of.
MA, if any, also stands disposed of.