MANDEEPKUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) In view of the fact that absence from duty from 2/11/1990 to 5/11/19900 for nine days was already converted to casual leave, the absence from 27/1/1991 and 28/1/1991 and from 5/5/1991 to 7/5/1991 was for one day, 23 hours and 30 minutes, practically two days, and from 1/2/1992 to 3/2/19922, practically two days, being a marginal lapse, on the part of the appellant, we, in the fact and circumstances of the case, think that he may be given a fresh opportunity to improve his excellence in the performance of his duty. If the appellant absents himself from duty without leave even on a single occasion during next two years, his services may be discharged. On reinstatement, pursuant to this order, the appellant would not be eligible for payment of arrears of salary.

(3.) The appeal is allowed accordingly. No costs.