DEVI PRASAD SINGH,J. - (1.) HEARD learned counsel for the parties and perused the record.
(2.) THE order of termination dated 17.2.1993 was set aside by the impugned order dated 26.3.1996. However, back wages was not provided. While assailing the impugned order, it has been submitted by the petitioner's counsel that the petitioner is entitled for back wages as well as all service benefit.
(3.) LEARNED Standing Counsel submitted that the petitioner is not entitled for back wages on the principle of no work and no pay. Learned Standing Counsel has no objection with regard to petitioner's continuity in service and other service benefits. It has also been submitted that the petitioner has been reinstated in terms of tribunal's order.;