DARSHAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 15/2/2019, the following order was passed by this Court:-

(2.) Learned counsel for the petitioner submits that petitioner was finally awarded punishment of censure, thus, he was entitled to salary for the period he remained out of service.

(3.) The petitioner remained out of service for four years i.e. 2012 to 2016 on account of his conviction by trial Court which was upheld by this Court. He was sentenced to imprisonment of one year by trial Court. This Court upheld his conviction, however, ordered to release him on probation of one year. In view of order of probation, this Court vide order dtd. 18/10/2016 in CWP-9847-2015 directed respondent to reconsider quantum of punishment. The respondent converted punishment of dismissal from service into forfeiture of three increments. The Appellate Authority reduced aforesaid punishment and Revisionary Authority finally converted it into punishment of censure. The petitioner is claiming salary for the period he remained out of service.