Full Judgment Text
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PETITIONER:
MANDEEP KUMAR ETC.
Vs.
RESPONDENT:
STATE OF HARYANA AND ANR. ETC.
DATE OF JUDGMENT02/11/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
JT 1995 (8) 445 1995 SCALE (6)366
ACT:
HEADNOTE:
JUDGMENT:
W I T H
CIVIL APPEAL NO. 10218 OF 1995
(Arising out of SLP (C) No.22617 of 1994)
O R D E R
C.A.NO. 10217 /95
(@SLP (C) NO.11897/94)
Leave granted.
In view of the fact that absence from duty from 2nd to
5th November, 1990 for nine days was already converted to
casual leave, the absence from 27th and 28th January, 1991
and from 5th to 7th May, 1991 was for one day 23 hours and
30 minutes, practically two days, and from 1st to 3rd
February, 1992, practically two days, being marginal lapse,
on the part of the appellant, we, in the fact and
circumstances of the case, think that he may be given a
fresh opportunity to improve his excellence in the
performance of his duty. If the appellant absents himself
from duty without leave even on a single occasion during
next two years, his services may be discharged. On
reinstatement, pursuant to this order, the appellant would
not be eligible for payment of arrears of salary.
The appeal is allowed accordingly. No costs.
C.A. NO. 10218/95
(@ SLP (C) NO. 22617/94)
Leave granted.
Appellant’s absence from duty on 3rd March, 1991, for 1
day, 6 hours and 35 minutes, on 26th April, 1991, for 10
hours and 35 minutes, on 22nd May, 1991, for 16 hours being
marginal lapse on his part, we, in the facts and
circumstances of the case, think that he may be given a
fresh opportunity to improve his excellence in the
performance of the duty. If the appellant absents himself
from duty without leave even on a single occasion during
next two years, his services may be discharged. On
reinstatement, pursuant to this order, the appellant would
not be eligible for payment of arrears of salary.
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The appeal is accordingly allowed. No costs.