JASPAL SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The petitioner challenges the order dated 11.08.2009 (Annexure P -1), whereby apart from the stoppage of one increment without cumulative effect the absence period from 06.10.2006 to 29.05.2007 has been treated as extra -ordinary leave and "dies non".

(2.) It is not disputed that the petitioner was absent for the said period and an Inquiry Officer was also appointed to look into the charges regarding the absence. The report of the Inquiry Officer dated 19.02.2009 has been appended as Annexure P -8.

(3.) A perusal of the said report would go on to show that the defence of the petitioner -employee was that he could not come present on account of his illness. His categorical defence was that he was diagnosed in March, 2008 having T.B. in the abdomen, which was a recurrent cause of PIVD, due to which he had also been advised not to travel and had been suggested bed rest during the period of absence.