STATE OF MP Vs. SHRIDHAR

JUDGEMENT

(1.) IN this petition filed under Article 227 of the Constitution of India, Petitioner State and its other Authorities assail the order dated 1.1.2000, passed by M.P. Stale Administrative Tribunal, Indore in Original Application No. 1344 of 1997, preferred by respondent, herein against the petitioners which has been allowed.

(2.) RESPONDENT was working as Asstt. Teacher and had remained absent for a long period. After remaining absent for a long period, when he reported for duty, he was not allowed to join on duty, instead, a show cause notice was served on him to give an explanation. He replied to the same, but, the reply was not found to be satisfactory. Thus, he was not taken on duty. He was, therefore, constrained to approach the Tribunal for grant of necessary reliefs.

(3.) HIS absence for the period from 2.7.1983 to 10.10.1983 was condoned by sanctioning the leave, but, thereafter, he was not allowed to join on duty. The Tribunal after allowing the parties to submit their pleadings and after having heard the learned counsel, appearing for parties, directed the petitioners to allow the respondent to be taken back on duty with further direction to make payment to him of all the arrears of salary and other monetary benefits.