KRISHNAKANT RAGHUNATH BIBHAVNEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard counsel on both sides.

(3.) The appellant while working as Compositor in the Government of India Printing Press, was charged for offences punishable, inter alia, under Section 409 of I.P.C. Pending trial, he was kept under suspension and was paid subsistence allowance. After his acquittal, the appellant was reinstated but the respondents did not grant the consequential benefits to him. Consequently, the appellant approached the Administrative Tribunal. The Tribunal by the impugned order dated 27th April, 1995 in OA No. 40/92, dismissed the application. Thus, this appeal by special leave.