SHIV SHANKER Vs. UNION OF INDIA

JUDGEMENT

(1.) The question raised in these writ petitions is, for all practical purposes, already answered in an earlier case decided by this Court in Dayal Saran v. Union of India AIR 1980 SC 554. On February 19, 1981, the Divisional Railway Manager, Western Railway, Ratlam Division, passed an order to the effect that there was a break in the service of the petitioners from the dates shown against each of them as they were participating in the illegal strike of the running staff of the Mechanical Department and were absenting themselves from duty without authority. The Order further added :