SATBIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner in this case seeks quashing of the orders Annexures P6 and P7, the first having been passed by the Superintending Engineer, Yamuna Water Services Circle, Bhiwani (respondent No.3), directing that the periods during which the petitioners' services remained suspended, w.e.f. 04.03.2009 to 19.11.2010 and 16.12.2010 to 14.07.2011, were being regularized by treating the said period to be leave of the kind due to the petitioner, subject to sanction of leave from the competent authority.

(2.) The consequent order (Annexure P-7), has been passed by the Executive Engineer, Bhiwani Water Services Division, Bhiwani, (respondent No.4), treating the period from 04.03.2009 to 21.02.2010 as earned leave of 355 days.

(3.) The contention of the petitioner is that he was placed under suspension on account of an FIR having been registered against him for the alleged commission of an offence punishable under Section 216 of the IPC, i.e. he allegedly harboured a proclaimed offender.