SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SPECIAL Leave granted. The appeal is heard. Mrs. Mridula Roy, learned counsel for the appellant states that she would not claim backwages for the period during which the appellant was kept out of service by virtue of the impugned order of termination of his services provided the appellant is directed to be reinstated. Shri N. S. Dass Bahal, learned counsel for the respondent has not given any reasons why the appellant should not be reinstated. We do not also find any justification for the termination of the services of the appellant. The reason given by the High Court to distinguish beliappa's case (1979-I-LLJ-156) is not acceptable. In these circumstances, we set aside the orders of the Letters Patent Bench and of the single Judge of the High Court and also the award passed by the Labour Court and direct that the appellant be reinstated in the post which he held before termination subject to the condition that the appellant will not be entitled to any back wage till to-day. If the appellant reports for duty within one week, the Punjab roadways shall allow the appellant to join his duty in the post in which he was working before termination. The appeal is dismissed accordingly. Appeal dismissed.