(1.) The appellant- writ petitioner is aggrieved of that part of the order dtd. 10/1/2017 passed in W.P.(S) No.830 of 2011 by which she has been held not entitled for back-wages for the interregnum period. The appellant is the wife of the original writ-petitioner.
(2.) Briefly stated, on an allegation that he has secured employment falsely declaring himself nephew of the employee- Md. Yunus who opted for VRS, a charge-memo was served upon the husband of the writ-petitioner who has died on 12/10/2014. The enquiring officer submitted a report finding the charges framed against him not proved and after issuing a second show-cause notice dtd. 30/7/2008 the disciplinary authority inflicted punishment of dismissal from service vide order dtd. 11/2/2009. His appeal filed against the penalty order dtd. 11/2/2009 was dismissed on 15/10/2009. He came to this Court in W.P.(S) No.830 of 2011 challenging the aforesaid orders dtd. 11/2/2009 and 15/10/2009. During pendency of the writ petition, he died on 12/10/2014 and his wife- Anguri Khatoon has been substituted in his place.
(3.) Mr. Rishi Raj Verma, the learned counsel for the appellant submits that once the penalty order is quashed the consequence thereof would be that the employee becomes entitled for back-wages.