CAUVERY GRAMEENA BANK MYSORE Vs. R JANARDHANA NAIDU

JUDGEMENT

(1.) THE management of the Cauvery Grameena Bank feeling aggrieved by the order of the learned Single Judge dated 8-3-1999 in W. P. No. 14167 of 1992 has preferred this writ appeal.

(2.) LEARNED Single Judge by the order under appeal has directed the management to pay the "salary and consequential benefits" as earlier directed in the writ petition within 2 weeks from the date of the order. This case has had a chequered career and there is no need for us to deal with the entire past history. Suffice it to state that the respondent herein was imposed with penalty of reprimand in terms of the Cauvery grameena Bank Staff Regulations, 1980 (for short, 'regulations' ). A simple question that arises for decision in this appeal is whether the charged officer (for short the 'c. O. ') is entitled to pay and allowances for the period during which he was kept under suspension pending departmental enquiry. This question need not detain the Court for long.

(3.) AT the outset, it will be beneficial to notice the provisions of Regulation 30 of 1980 which reads as under.