- (1.) Heard the learned counsel for the petitioner. None appears for the respondent.
(2.) The period from 27.8.1991 to 13.11.1994 and 15.5.1999 to 15.2.2000 for which the employee remained absent will only be considered for notional purposes and the petitioner will not be liable to be paid salary for these periods. These periods will be treated as period leave without pay. With this clarification, without going into the merit of the case, the order of Central Administrative Tribunal will be understood with the above clarification.
(3.) With the aforesaid clarification, the order of Central Administrative Tribunal is not interfered with. This petition is, accordingly, disposed of.;