MAHABIR PRASAD YADAV Vs. LAKSHMIBAI COLLEGE

JUDGEMENT

(1.) The instant Writ Petition is filed by the Petitioner assailing Minutes of the Review Committee meeting dated 30.04.2019 recommending status quo with respect to Subsistence Allowance payable to the Petitioner as well as the Approval dated 24.05.2019 given by the Governing Body of the College to the recommendations of the Review Committee.

(2.) The neat legal nodus in the present Petition is Entitlement to Subsistence Allowance during Suspension and its consequential nuances. The threefold issues raised by the Petitioner can be encapsulated as follows:-

(3.) Brief narrative required for deciding the issues crystallized above is that the Petitioner was working as an Assistant Professor in the English Department of Respondent/College (hereinafter referred to as "?College "?) at the relevant time and was arrested in connection with FIR No. 229/2017 on 11.12.2017 for allegedly forging documents including an order representing it to be judgement of a Court. On account of the arrest, Petitioner was placed under deemed suspension by invoking Rule 10(2)(a) of the CCS (CCA) Rules, 1965 on 01.03.2018 w.e.f. 12.12.2017. On being granted Bail on 01.08.2018, Petitioner wrote to the College on 02.08.2018/03.08.2018, seeking reinstatement and increase in Subsistence Allowance.