- (1.) The writ petitioner -appellant, who was denied salary for the period between 18.11.2000 to 28.02.2004 and interest on the provident fund amount from 01.09.2004 to 31.01.2007 after his failed attempt at the Writ Court, has preferred the present Letters Patent Appeal.
(2.) Heard the learned counsel for the parties and perused the documents on record.
(3.) Mr. Manoj Tandon, the learned counsel appearing for the appellant contends that once this Court quashed charge -memo dated 16.07.2004 which was issued for unauthorized absence for the period between 18.11.2000 to 28.02.2004 and the respondents were directed to settle the claim of the writ petitioner -appellant taking the date of his voluntary retirement w.e.f. 28.02.2004, the learned Single Judge fell in error in rejecting the claim of the appellant for payment of salary for the said period on the ground that the appellant did not challenge order dated 16.04.2009 whereby, the said period was regularized by adjusting earned leave/half pay leave/leave without pay.;