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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 9868 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 13032 OF 2017]

GOPAL DUTT SHUKLA                      Appellant (s)

                               VERSUS

BIHAR STATE ROAD TRANSPORT  CORPORATION AND ORS Respondent(s)

J U D G M E N T

KURIAN, J.

1. Leave granted.

2. The  appellant  is  aggrieved  by  the  denial  of

service benefits for the period between 08.10.2004,

the date on which the order on compulsory retirement

was  passed, and  28.11.2007, the  date on  which the

order  of  compulsory  retirement  was  set  aside  and

reinstating him in service.

3. We have heard the learned counsel appearing for

the  appellant  as  well  as  the  learned  counsel

appearing for the Corporation.  The original order of

compulsory  retirement  imposed  on  the  appellant  on

08.10.2004 having been set aside on 28.11.2007, the

appellant would normally have been entitled to all

the  consequential  benefits.   But  the  fact  remains

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that  he  has  not  actually  worked  from  the  date  of

punishment imposed on him i.e. from 08.10.2004 till

reinstatement pursuant to the order dated 28.11.2007.

4. Therefore, the respondents are directed to treat

the  service  of  the  appellant  between  the  date  of

compulsory retirement and the date of reinstatement

pursuant to the order dated 28.11.2007 as continuous

for all purposes, except for the actual wages.

5. In view of the above, the appeal is disposed of.

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ SANJAY KISHAN KAUL ]  

New Delhi; September 24, 2018.