R.D.GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) NOTING that the petitioner has since superannuated from service, we have heard arguments addressed by learned counsel for the writ petitioner and the respondents.

(2.) VIDE impugned order passed by the Tribunal on October 11, 2011 against which review was declined as per impugned order dated March 16, 2012, the applicant before the Tribunal, Shri R.D.Gupta has filed the writ petition.

(3.) BEING suspended on May 14, 2004 and suspension revoked on August 08, 2007, no charge-sheet was ever served and the petitioner, as noted above superannuated from service on September 30, 2012. He litigates with the department on the subject of subsistence allowance to be paid to him as also to receive the benefits of revised pay as per the recommendations of the 6th Central Pay Commission. An issue pertaining to salary not being released to him when he was required to join at Chennai when suspension was revoked till he actually joined at Chennai on November 30, 2009 also needs to be adjudicated upon; since it arose.