JOHAN PANNA Vs. STATE OF C.G.

JUDGEMENT

(1.) THIS appeal is directed against the order dated 12th of April, 2010, passed in W.P. No. 425 of 2003. By the impugned order, the writ petition filed by the appellant was allowed in part and the appellant was reinstated in service without back wages.

(2.) THE facts, briefly stated, are as under:-

(3.) MR . Uttam Pandey, learned counsel appearing on behalf of the appellant, argued that the Writ Court erred in law in not awarding the back wages, even after quashing the order of punishment. The Writ Court ought to have awarded full back wages to the appellant as an essential consequence of the quashment of the punishment inflicted against the appellant.