K PONNAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) This special leave petition has been filed against the judgment of the Kerala High Court, made on November 7, 1996 in Writ Appeal No. 850/1996.

(2.) Admittedly, the petitioner and her husband were charged for an offence under Section 302 and also Section 201, I.P.C. etc. While the husband of the petitioner was convicted, she was acquitted of the offences under Sections 301 and also 201, getting her the benefit of doubt. Consequently, she was reinstated into service but back wages were denied, after conducting the enquiry under Kerala Service Rules. Rule 57 of the Rules provides that:

(3.) A reading thereof would clearly indicate that where an officer has been kept under suspension, on account of the pendency of the charges/detention for 48 hours and continued to remain under suspension pending the trial of the criminal charge, statutorily he/she is disabled to perform the duties of the post. On reinstatement under Rule 56, the competent authority shall have a duty to consider whether, on reinstatement, suspended officer would be entitled to the payment of full pay etc. for the period of his suspension. The mandate of Rule 56 is that the competent authority should consider the case in accordance with the rules and pass the order. The nature of the order is discretionary depending upon the facts in the case. It is seen that on account of the involvement of the petitioner in a criminal charge by statutory operation, she was under suspension till she was acquitted. On acquittal, the departmental enquiry was conducted as to the nature of the order to be made under Rule 56. Accordingly, the authority, in its discretion, found that the payment of the salary during the period of suspension except suspension allowance already paid, could not be granted. It being in accordance with the Rules, we do not think that the High Court has committed any error warranting interference.