Full Judgment Text
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PETITIONER:
THE STATE OF PUNJAB & ORS.ETC.
Vs.
RESPONDENT:
SHAMBHU NATH SINGH & ORS.
DATE OF JUDGMENT22/11/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
1996 SCC (1) 296 JT 1995 (9) 136
1995 SCALE (6)712
ACT:
HEADNOTE:
JUDGMENT:
WITH
CIVIL APPEAL NO.11460 OF 1995
(Arising out of SLP (C) No.1356 of 1992)
O R D E R
Leave granted.
These appeals by special leave arise from the order
dated August 8, 1991 of the Division Bench of the Punjab &
Haryana High Court directing the reinstatement of the first
respondent pending the criminal prosecution. Since it is now
admitted across the Bar that the first respondent had been
discharged by the Criminal Court for want of proper
sanction, he was reinstated in the service in January, 1988.
Consequently, he is entitled to full salary and allowances
for the period during which he was kept under suspension.
The appeals are accordingly disposed of. No costs.