BIRLAL PRASAD Vs. STEEL AUTHORITY OF INDIA LTD.

JUDGEMENT

(1.) The petitioner has approached this Court challenging order dated 10.02.2011.

(2.) The brief facts of the case are that, the petitioner was appointed on 08.06.1972 as Rigger and he superannuated from service with effect from 31.10.2012. On 04/05.03.1993, a First Information Report was registered under Section 380, 120 B I.P.C. and on trial, the petitioner was convicted by order dated 20.03.2009. The appeal preferred by the petitioner has been allowed by order dated 04.10.2010 and thereafter, the petitioner was reinstated in service by order dated 10.02.2011 however, he has been denied the salary between the period 24.07.2009 and 10.02.2011. Aggrieved, the petitioner has approached this Court by filing the present writ petition.

(3.) A counter-affidavit has been filed stating as under,