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Judgment
Second Stay Application No.12947/2020 :
The matter comes up on second stay application.
Mr. Jogu Singh, learned counsel for the petitioner, invited Court's attention towards the order dated 04.12.2020 and submitted that the respondents
are seeking to recover the amount of 104 days treating him on half pay leave for 104 days.
Learned counsel for the petitioner informed that the period mentioned in the order dated 04.12.2020 is the period during which the present writ
petition was pending and interim order dated 21.07.2020 was in force.
Having regard to the fact that the petitioner was granted interim order on 21.07.2020 and now the respondents are seeking to recover the amount
even for the period, when they themselves did not allow the petitioner to join, it is hereby ordered that during the pendency of present writ petition the
respondents shall stand restrained from recovering the amount mentioned in the order dated 04.12.2020.
List the matter for admission after a week.
Interim order dated 20.07.2020 shall continue till then.