- (1.) Special Leave granted. After hearing the learned counsel of the parties we modify the penalty imposed on the appellants as follows:
(2.) The orders dismissing the appellant are set aside. The appellants are re-instated in service but a penalty reduction by two stages in the time scale of their pay is imposed for a period of two years without commulalive effect. The appellants will not earn Increments during the pendency of the penalty. The appellants are not entitled to any back wages till the date of re-instatement. The continuity service shall, however, be maintained. The appellants should report for duty within four weeks at the place at which they were working formerly and take a posting order from the authority concerned. The appeals are accordingly allowed to the above extent. No Costa.;