ANITA NAINWAL Vs. DISTRICT JUDGE, PAURI GARHWAL

JUDGEMENT

(1.) By means of this writ petition, the petitioners have sought the following relief:-

(2.) Aggrieved by the part of the order, whereby back wages were refused, the petitioner preferred Special Appeal before the Division Bench of this Court. The Division Bench by order dated 26-11-2010 passed in Special Appeal No. 147 of 2010, set aside that part of the judgment and order under special appeal whereby entitlement of back wages to the petitioner was declined from the date of termination till the date of her reinstatement. The Division Bench further directed the appointing authority to ascertain whether the appellant was entitled to such back wages or not.

(3.) In compliance of the order passed by the Division Bench, the District Judge Pauri Garhwal relied upon the Apex Court judgment passed in Civil Appeal No. 1138 of 2010 Inderjit Singh v. State of Punjab through Collector and another, 2011 LabIC 1122 decided on 29-1-2010 and by his order dated 7-4-2011 did not find favour with the petitioner on the issue of grant of back wages and dismissed the application of the petitioner. The said order dated 7-4-2011 is impugned in the present writ petition.