VINEY MITTAL, J. - (1.) The defendants Haryana State Minor Irrigation and Tubewell Corporation Ltd., and its Managing Director are the appellants. They have lost concurrently before the two Courts below.
(2.) The plaintiff filed a suit for declaration claiming that the order dated May 29, 1998 passed by the Managing Director of the Corporation was illegal, bad, null and void and violative of the principles of natural justice and contrary to the Civil Service Rules, and therefore, was liable to be set aside. He also claimed mandatory injunction against the defendants for directing them to treat the suspension period as duty period and release all the consequential benefits to the plaintiff.
(3.) The facts which emerge from the record show that the plaintiff was involved in a criminal case under Section 7 of the Prevention of Corruption Act. Consequently, he was also suspended by the Department.;