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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.