UNION OF INDIA Vs. SANJAY KUMAR JHA

JUDGEMENT

(1.) What is challenged in this writ petition is the order of the Tribunal dated 23.11.2010 made in O.A.No.1047 of 2009, whereby the Tribunal held that the period for which the first respondent was out of service i.e. from 18.03.2003 to 12.11.2006 shall be counted for the purpose of seniority and pensionay benefits.

(2.) The matter entirely rests upon the question as to whether the punishment of dies non can be imposed upon a probationer.

(3.) The brief facts of the case are as follows: