KISHAN CHANDRA JEENGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties submit that the issue raised in the present writ petitions is similar to Tarun Songara v. State of Rajasthan and Ors.:

(2.) This Court in the case of Smt. Vishnu Kanwar (supra) has categorically laid down that if the leave is sanctioned one, then during that period too the relationship of master and servant is maintained and the period of availing sanctioned leave, thus, cannot be excluded from the term of continuous service.

(3.) The said instruction deals with 'period of absence' and not with a 'period of sanctioned leave' and therefore, the said circular also has no application to the present case.