BANWARI LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner was appointed as Panchayat Secretary on 3.9.1974 and was placed under suspensation on 29.4.76. His services were terminated on 4.6.76. However, he was reinstated vide order dated 10.10.1977 on the basis of the resolution of the Panchayat Samiti, Malout. A copy of the order of the reinstatement has been appended as annexure P/2 which when translated into English reads as under :

(2.) The grievance of the petitioner is that on reinstatement as per aforesaid order, though the petitioner may not be entitled to any pay from the date of his termination to the date of reinstatement as that period was to be treated on leave without pay, yet he was entitled to get his pay fixed on his reinstatement and if he had been notionally drawing the pay during the period he remained out of service because of termination. What the respondents, according to the petitioner, did was that he was given the basic initial pay of Panchayat Secretary on his reinstatement.

(3.) We have heard learned counsel for the parties.