BALVEER SINGH PONIA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel who appeared for the respondents.

(2.) Challenge in this intra Court appeal is to the judgment and order dated 21.1.2015, whereby the Writ Petition bearing No.Writ A 2280 of 2015 (Balveer Singh Ponia Vs.State of U.P.and 3 others) filed by the appellant has been dismissed by the learned Single Judge.

(3.) The facts giving rise to this appeal are that the petitioner-appellant joined as Assistant Teacher in Naveen School, Basai Khurd Bazar, Block Chaumuha, District Mathura on 26.9.1997. He applied for Medical Leave from 8.10.1997 to 1.3.2002 alongwith relevant papers and joined the institution on 2.3.2002. Respondent No. 3 granted medical leave to the appellant for the aforesaid period but without pay.