SHEOJI GOSWAMI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As both these Letters Patent Appeals arise out of the common Judgement, they have been heard together and are being disposed of by this common Judgement.

(2.) Heard learned counsel for the appellants and learned counsel for the respondents State.

(3.) The appellants are aggrieved by the common Judgment dated 27.09.2016, passed by the Writ Court in W.P.(S) Nos. 1016 and 1083 of 2014, only to the extent that the petitioners were denied the salary for the interregnum period they were out of service pursuant to their dismissal from service till they were reinstated back in service, pursuant to the order passed by the Appellate Authority. The punishment orders imposed by the Appellate Authority also, however were quashed by the Writ Court and the writ applications of the petitioners were allowed.