MANISH PATNI Vs. UOI

JUDGEMENT

(1.) This Letters Patent Appeal challenges the judgment of the learned Single Judge dated 18.4.2006 which granted the following reliefs to the appellant:

(2.) The brief facts of this case are as follows:

(3.) It is against this judgment of the learned Single Judge dated 18.4.2006 that the present LPA has been preferred in relation to salary for the past period, quantum of compensation in lieu of reinstatement and terms of housing loan.