STATE Vs. SUDARSHAN KUMAR ABROL

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the judgment of learned single Judge dated 11.2.1988 allowing the writ petition of the respondent herein.

(2.) THE respondent was placed under suspension under an order issued by the Government on 12.12.1973. Thereafter, Deputy Commissioner Kathua was directed by the Government to hold enquiry against him. The Deputy Commissioner Kathua holds such enquiry and exonerated the respondent. The operative part of the finding of the Deputy Commissioner is as under:

(3.) AGGRIEVED by the second part of the order regarding treating his leave of whatever kind, the respondent filed a writ petition and learned Single Judge while allowing the writ petition quashed the above said portion of the Govt. order and further directed to treat the period of respondents suspension form 12.12.1973 to 4.3.1978 as spent on duty, thereby allowing him all the consequential benefits of drawl of pay and other emoluments.