M. SANTHANAKRISHNAN Vs. THE STATE OF TAMIL NADU REP. BY ITS SECRETARY TO GOVT. MA & WS DEPARTMENT, MADRAS,

JUDGEMENT

(1.) The facts giving rise to the present writ application are as follows : -

(2.) The Government also direct that the period of absence of the Officer from duty from 2.6.1992 to 30.11.1992 shall be treated as leave on loss of pay."

(3.) Counter affidavit has been filed on behalf of the respondents refuting the contentions raised by the petitioner.