P. Sam Koshy, J
1. The petitioner stood terminated from service on 04.08.1989 on account of involvement in criminal case for the offence punishable under Sections
420,409 and 34 IPC. The criminal case ultimately resulted in the acquittal of the petitioner vide judgment dated 26.02.2015.
2. After acquittal, the petitioner has made a representation to the authorities for grant of consequential relief including reinstatement with back wages
and other benefits, but the authorities concerned have till date not taken any decision on the said representation.
3. Considering the nature of dispute and the fact that pending the case before the criminal court, the petitioner herein has crossed the age of
superannuation, in addition to the representation, petitioner would also be at liberty to make a fresh representation to the respondents No.2&3, who in
turn shall considering the entire facts and circumstances of the case and keeping in view the judgment of acquittal pass a suitable order in accordance
with rules and regulations governing the field.
4. It is expected that the authorities concerned on petitioner's making fresh representation within a period of three weeks from today, shall decide the
same within a further period of 90 days.
5. Accordingly, the writ petition stands disposed of.
