SUDESH JUNEJA Vs. HARYANA HARIJAN KALYAN NIGAM LTD

JUDGEMENT

(1.) SMT. Sudesh Juneja, widow of Sh. H K. Juneja, who was District Manager, Haryana Harijan Kalyan Nigam Ltd. , (hereinafter referred to as the Nigam'), has filed the present writ petition for issuance of a mandamus directing the respondents to release the arrears of pay and allowances due to her husband late Shri H. K. Juneja, as consequence of quashing of order of termination of his services vide this Court's judgment dated January 4, 1989.

(2.) THE back-ground of the case which led to the filing of the present petition is that the services of the petitioner's husband late Shri H. K. Juneja were terminated by the Nigam vide order dated 6. 3 1987. Shri H. K. Juneja filed civil writ petition No. 3960 of 1987 in this Court challenging the order of termination. This Court vide its judgment dated January 4, 1989, while allowing the writ petition, quashed the impugned order of termination of services of Shri H. K. Juneja. The Nigam filed L. P. A. No. 113 of 1989 which was also dismissed on 28. 9. 1991.

(3.) AFTER the decision of the C. W. P. Shri H. K. Juneja submitted joining report but he was not allowed to join on the plea that L. P. A. was pending. Even after the dismissal of L. P. A. , Shri H. K. Juneja was not allowed to join duty and was informed that the Nigam proposes to file S. L. P. Subsequently, the S. L. P. filed by the Nigam in the apex Court was dismissed in limine.