PRAVESH SINGH RANA Vs. REGISTRAR, CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) LIST has been revised. No one appears for respondent No. 3.

(2.) HEARD Shri Arvind Kumar Sharma, the learned counsel for the petitioner and Shri Subhash Upadhyaya, the learned Standing Counsel for respondent Nos. 1 & 2.

(3.) BASED on this judgment, the petitioner applied for reinstatement of his services. The Co -operative Societies considered the petitioner's application and, by a Resolution dated 20th September, 2004, accepted the petitioner's prayer and directed reinstatement of his services. Based on the said Resolution, the Secretary issued an order dated 15th November, 2004 directing reinstatement of his services. Thereafter, the petitioner was reinstated and demanded arrears of salary for the period he remained under suspension, i.e., from 15th February, 1996 to 1st November, 2004, the date when the petitioner was reinstated. Since the arrears of salary was not granted, the petitioner filed the present writ petition praying that arrears of salary be paid for the period when the petitioner was under suspension, i.e., from 15th February, 1996 to 1st November, 2004.