SHWETA METHEWS (BAKHLA) Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of the parties the writ petition was heard finally at motion stage.

(2.) The challenge in the present writ petition to the order Annexure (P-1) dated 01/08/2018. Vide the impugned order the respondents have ordered holding the intervening period between 19/11/2014 to 16/01/2016 to be a period that would be treated as break in service with no back wages also.

(3.) The facts of the case is that the petitioner was appointed as Staff Nurse by a due process of law recruited on 28/07/2003. Services of the petitioner however was terminated alleging irregularities in the selection process vide order dated 19/11/2014. The petitioner preferred a writ petitioner i.e. WPS No. 204/2015, which stood dismissed vide order dated 28/09/2015. The order dated 28/09/2015 was subjected to challenge in the writ appeal I. e. WA No. 670/2015 and Division Bench of this Court allowed the writ appeal on 04/01/2016 holding that the order of removal dated 19/11/2014 was bad in law. The petitioner subsequently stood reinstated in service w.e.f. 16/01/2016 onwards.