U.K. SHRIVASTAVA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the writ appeals are arising out of common order dated 05.02.2019 passed by learned Single Judge in Writ Petition (S) No.6587 of 2008, they are being heard together and decided by this common judgment.

(2.) The challenge of the appellant/employee in Writ Appeal No.224 of 2019 is with respect to non-grant of pay from 31.08.2001 to 31.08.2002 considering the principle of 'No Work No Pay'.

(3.) The challenge of the appellant/employer in Writ Appeal No.252 of 2019 is to the entire order dated 05.02.2019 passed by learned Single Judge in Writ Petition (S) No.6587 of 2008 whereby the writ petition filed by the employee was allowed in part. For the sake of convenience, Writ Appeal No.224 of 2019 is taken as lead case.