SIDHESHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) S .J. Mukhopadhaya, J. - The petitioner while prayed for direction on the Respondents not to treat the period from 22nd December ' 98 to 16th March 98, as on leave, made further prayer to direct them to pay the full salary of the aforesaid period. Prayer has also been made to direct the Respondents to revise his salary, increment of the intervening period and to pay the arrears and current salary. Prayer for time bound promotion has also been made.

(2.) IT appears that while, in service, the petitioner was transferred and for non -compliance of such order of transfer, he was proceeded in departmental proceeding. The charge sheet was issued on 20th April '85, whereinafter, after enquiry his service was terminated from retrospective date of 17th March ' 82, vide an order dated 21st December ' 89. The appeal preferred by petitioner was rejected with minor modification vide order dated 20th April '91 and the order of termination was given effect from prospective date (21st December '89).

(3.) IT appears that the Respondents in pursuance of Court 's order cancelled the earlier appellate order dated 20th, Aprit '91 and reinstated the petitioner, vide Order No. 1007 dated 5th June '97. However, while petitioner was reinstated, it was ordered that the intervening period from 21st December'89 onwards to be converted towards admissible leave and the period will be counted only for the purpose of pension.