KARNAIL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the judgment and order dated 28.08.2015 passed by the High Court of Punjab and Haryana at Chandigarh in RSA No. 1379 of 1988 in and by which the High Court partly allowed the Second Appeal directing reinstatement of the respondent but without back wages.

(3.) The appellant joined the Haryana Police Force as a Constable in the year 1981. In the month of November 1984 the appellant availed three days casual leave and he was to report the duty on 19.11.1984; but he did not report for duty and absented himself for 33 days continuously. The appellant reported for duty only on 22.12.1984 after 33 days. After departmental inquiry, the appellant was dismissed from service on 25.05.1985.