- (1.) Leave granted.
(2.) This appeal arises out of the following facts:
(3.) The respondent, Shambhu Nath Das, a resident of Kolkata, who was posted as an Assistant Engineer with the appellant authority at Kolkata was transferred to Delhi. He reported for duty at Delhi and served for 7 days and thereafter took leave for 18 days from 26th March 1985 to 12th April 1985 on account of his grandmother's illness. He did not rejoin duty thereafter but made several applications for extension of leave on medical grounds. The appellant accordingly directed him, vide order dated 12th August 1985, to appear before a Medical Board at Kolkata at 11 a.m. on that day. The Medical Board in its report opined that the respondent was physically fit and, therefore, capable of resuming duty. This information was also conveyed to the respondent vide letter dated 9th September 1985 and he was advised to report for duty immediately failing which action would be taken against him as per the rules. Despite this warning, however, the respondent did not report for duty. A Memorandum dated 17th October 1985 was also addressed to the respondent calling upon him yet again to resume duty on or before 30th October 1985 failing which it would be presumed that he had voluntarily abandoned his service with the consequence that his name would be struck off the rolls with effect from 1st November 1985. The respondent, however, still did not report for duty but challenged the memorandum dated 17th October 1985 by filing Writ Petition No. 5715 (W) of 1986 which was ultimately disposed of by a Single Judge of the Calcutta High Court vide order dated 10th November 1995 with a direction to the appellant to allow the respondent to resume duty but with a further direction that he would not be entitled to any arrears of pay and allowances or any other service benefit for the period of his absence. The respondent, however, still did not join duty in terms of the order dated 10th November 1995 but challenged the same by filing Writ Appeal No.3687/1995 before the Division Bench. The Division Bench in its order dated 9th August 1996 set aside the order dated 10th November 1995 and remanded the Writ Petition to the learned Single Judge with a direction that a reasoned order be passed after hearing the contesting parties. The matter was, accordingly, re-heard by the learned Single Judge and it was observed that as the writ petitioner (now respondent) had overstayed his leave, the appellant authority would have been justified in dismissing him from service but after having observed as such, gave the following directions on 13th August 1999: "The respondent Airports Authority of India is directed to reinstate the writ petitioner in service at Delhi or any other Airport where a suitable post is lying vacant within six weeks from the date of communication of this order. In so far as the salary of the writ petitioner is concerned during the period he stayed away from the work, the respondent, Airports Authority of India, is directed to consider the matter sympathetically and, if it is permissible under its rules, allow to him half of the salary and other benefits during the period from 17th October 1985 till 10th November 1985.";