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Rameshwar Lal Acharya vs State of Rajasthan

Rajasthan High Court · Decided on 22 September 2014 · Citation: (2015) 1 CDR 98

HON’BLE JUDGES
Gopal Krishan Vyas, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
CASE NUMBER
Civil Writ Petition No. 1594 of 2014
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Judgment

2 paragraphs · 163 words

Gopal Krishan Vyas, J.—In this writ petition the petitioner is challenging the validity of termination order dated 15.5.1992 on the ground that vide judgment dated 24.9.2013, the petitioner was acquitted from the charges leveled against him in a criminal case for committing offence under Section 420, 467, 468, 471 and 120B IPC. The learned counsel for the petitioner submits that the reason for termination was with regard to filing forged degree to seek appointment and after acquittal, the petitioner become entitled for reinstatement.

2.

I have perused the impugned order dated 15.5.1992, so also considered the fact that earlier the petitioner preferred SBCWP No. 5495/1992 against the same termination order dated 15.5.1993 but same was dismissed by this Court on 27.5.1994 and no liberty was given to the petitioner to file fresh writ petition after completion of trial. In view of the above, I am of the opinion that no case is made out for interference. Hence, this writ petition is hereby dismissed.