- (1.) Leave granted.
(2.) This appeal is directed against the judgment and Order passed by the High Court of Punjab and Haryana at Chandigarh in L.P.A. No. 1208 of 2009 (O & M), dated 25.05.2010.
(3.) The High Court, while allowing the appeal filed by the Appellant herein, instead of re-instating the services of the Appellant, has granted a lump-sum amount of Rs. 3.00/- lakh. It is the correctness or otherwise of the impugned judgment and order of the High Court which is called in question by the Appellant in this appeal.;