SUBHASH MALIK Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This petition has been filed for the grant of following substantive relief

(2.) In response to the notice issued by this Court, Shri Jaswant Singh learned Deputy Advocate General has today filed a short reply signed by Shri Daya Ram, under Secretary to Government of Haryana, Home Department, in which it has been stated that the petitioner has been paid salary and allowances for the period from 23.12.1997 to 31.12.1997 and 1.1.1998 to 23.2.1998 as per the revised L.P.C. dated 12.4.1998 issued by the Punjab and Haryana High Court.

(3.) Learned counsel for the petitioner submitted that the payment of salary and allowances does not remedy the grievance of the petitioner and he is entitled to be paid deputation allowance and interest. Shri Gurcharan Dass relied on the contents of Annexure P-3 and argued that the petitioner should be deemed to have been placed on deputation with the enquiry commission headed by Honourable Mr. Justice M.L. Koul and he is entitled to be paid deputation allowance.