ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 21.02.2014 passed by the High Court of Punjab & Haryana at Chandigarh in L.P.A. No. 317 of 2010 whereby the Division Bench of the High Court dismissed the appeal filed by the appellant herein and affirmed the judgment dated 26.11.2009 passed by the Single Judge of the High Court in CWP No.15066 of 2006 by which the respondent herein was ordered to be reinstated into service with back wages.
(3.) Few relevant facts need mention hereinbelow to appreciate the short controversy involved in this appeal.;