SHYAMJI Vs. STATE OF U P & OTHERS

JUDGEMENT

(1.) Heard Sri V.K. Dixit, learned Counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) The above noted writ petition was initially filed, praying for a direction to the opposite parties to pay to the petitioner, his full salary and other allowances from the date of his dismissal from service by the order dated 15.01983 along with 12% interest. Subsequently the writ petition has been amended and the quashing of the order dated 07.08.1993 passed by the Administrator, Ram Ganga Command Project, Saket, Vikas Nagar, Kanpur, has been sought, whereby the petitioner has been denied salary from 11.06.1982 to 27.05.1993.

(3.) The brief facts of the petition are that the petitioner, while working on the post of Draftsman, proceeded on leave on 07.06.1982, which was sought to be extended upto 30.06.1982, but on 25.06.1982, he was suspended from service. On account of illness, petitioner applied for extension for further leave and a charge sheet was issued to him to which he replied and after the disciplinary enquiry, he was awarded the following punishments by the order dated 22.11.1982 for the misconduct of unauthorized absent from duty,