YASHWANT SINGH Vs. SUPERINTENDENT ENGINEER, MINOR IRRIGATION

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material placed before this Court.

(2.) By means of this writ petition, the petitioner has sought a direction to modify the impugned award (Annexure No. 4 to the writ petition), whereby the petitioner has been ordered to be reinstated in service from the date of impugned award dated 17-2- 2010 and not from the date of his termination from service by the employer. To that extent the impugned award has been assailed by the petitioner in the present writ petition.

(3.) I have perused the impugned award dated 17-2-2010 (Annexure No.4 to the writ petition).