- (1.) Delay condoned.
(2.) Leave granted.
(3.) These appeals are filed against the final judgment and order dated 02.05.2008 in Writ Petition (C) No. 3874 of 1995 and order dated 20.02.2009 in Review Petition No. 244 of 2008 passed by the Division Bench of the High Court of Delhi insofar as rejection of salary and terminal benefits for the "intervening period" during which the appellant remained out of service.;