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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.