HARBHAJAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Notice of motion.

(2.) This letters patent appeal assails the order dated 03.03.2017 whereby learned Single Judge has dismissed the appellant's writ petition in which he sought a direction for grant of arrears of pay for the period during which he remained out of service due to dismissal.

(3.) The facts are like this. The appellant joined the. Education Department, Punjab as a Workshop Attendant at Government Senior Secondary School, Udhowal, Jalandhar. A case under Sections 302, 376, 109/34 IPC was registered against him at P.S. Phillaur and he was arrested on 07.07.2006. The appellant was placed under suspension on the following iiarbhajan Singh day. He was held guilty by the Sessions Judge, Jalandhar and was sentenced to undergo RI for life vide judgment dated 28.11.2008. On the basis of the appellant's conduct which led to his conviction on a criminal charge, the Competent Authority dismissed him from service w.e.f. 28.11.2008.