ANIL KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner in this writ application has prayed for a direction upon the respondents to pay him his entire salary for the period 07.02.1994 till 27.12.2002 during which period he was kept out of service pursuant to an earlier order of termination of his services.

(3.) As per the admitted facts of the case, the petitioner being a constable working in the C.I.S.F. Unit, was terminated from service on certain charges. The petitioner challenged the order of his termination by filing a writ application before this Court. The writ application of the petitioner vide C.W.J.C. No. 8069 of 1994 was allowed by this Court holding that the impugned order of the petitioner's termination from service was illegal. While disposing of the writ application, this Court had directed the respondents to reinstate the petitioner in service.