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Judgment
Tarlok Singh Chauhan, J
The learned counsel for the petitioner fairly submits that the instant petition qua all the reliefs save and except relief No. (3) has been rendered
infructuous.
2 As regards relief No.(3), the same reads as under:Â
“that directions may very kindly be given to the respondents to treat the period from 1st August, 2018 up till 12 th November, 2018 as duty period in
the case of the applicant, by further directing the respondents to pay the salary to the applicant for this period, in the interest of law and justice.
3 It is not in dispute that w.e.f. 1st August 2018 up till 12th November, 2018, the petitioner has not been issued any posting order, therefore, he could
not join at any station.
4 Accordingly, the writ petition is disposed of with a direction to the respondents to treat the petitioner in service w.e.f. 1st August 2018 up till 12th
November, 2018 and pay him salary for the aforesaid period within a period of four weeks from today. Pending application(s), if any, also stands
disposed of.
For compliance, list on 9.9.2021.