J.S. Khehar, J. - (1.) The petitioner was inducted into the service of the Haryana State Electricity Board as T-mate on 08.05.1965. During the course of his service, he was promoted first as Assistant Lineman and eventually as Line Man.
(2.) On 20.9.1998, while the petitioner was holding the post of Lineman, he was placed under suspension vide order dated 29.09.1998 with effect from 26.09.1998. While the petitioner was still under suspension, he was issued a charge-sheet dated 03.12.1998, to which he filed a reply dated 18.01.1999. It is the positive case of the petitioner that despite the issuance of the aforesaid charge-sheet, no regular departmental enquiry has been held against him. The aforesaid factual position has not been disputed in the written statement.
(3.) The Superintending Engineer after considering the reply filed by the petitioner and after taking into account the fact that he had rendered 30 years of service, ordered his reinstatement into service on 12.04.1999 with immediate effect. In the aforesaid order dated 12.04.1999, vide which the petitioners order of suspension was revoked, the period during which the petitioner remained under suspension was ordered to be treated as "one leave of the kind due". The petitioner has impugned the order dated 12.04.1999 to the extent that the period during which he remained under suspension has been treated as on leave of the kind due.;