STATE OF HARYANA Vs. JAI SINGH

JUDGEMENT

(1.) Civil Misc. No. 2249 -LPA of 2014

(2.) IN view of averments made in this application, the same is allowed. Delay of 175 days in filing the appeal stands condoned.

(3.) COUNSEL for the appellants has failed to rebut any fact as has been mentioned above. Once, it is come on record that the respondent was not charge sheeted and even was not put under suspension during trial and after his conviction, it is not open to the appellant to deny salary for one year when the respondent was put under probation. There is no justification for the same. The learned Single Judge, noting the above facts, has rightly observed as under: -