MAHIPAL SINGH Vs. UOI

JUDGEMENT

(1.) HAVING succeeded before the Central Administrative Tribunal in the challenge to the order dated February 05, 1998 which was upheld in the departmental appeal vide order dated May 08, 1998, by which order the petitioner was dismissed from service, only issue which arises for consideration in the writ petition is to the correctness of the direction issued by the Tribunal declining back wages for the period interregnum petitioner was dismissed from service till he was reinstated in service firstly by the Tribunal and secondly as a result of the penalty order being one of dismissal from service converted in appeal into a penalty of permanent forfeiture of four years approved service.

(2.) THE proceedings before the Tribunal were the second round of litigation fought by the petitioner on the subject of his employment with Delhi Police.

(3.) WHILE reporting for duty on November 01, 1990 the petitioner submitted a certificate issued by the Civil Hospital, Shahdara pertaining to the period October 20, 1990 till October 31, 1990; recording therein that the petitioner was medically unfit.