MOHINDER SINGH Vs. BSES RAJDHANI POWER LIMITED

JUDGEMENT

(1.) THE short point which arises in the writ petition is, whether or not the petitioner ought to have been paid full pay and allowances for the period of suspension which were denied to him, on account of his prosecution in a criminal case. The period of suspension involved in the present case is 30.03.1999 to 29.09.2009.

(2.) TO be noted, the petitioner was implicated under the provisions of Prevention of Corruption Act, 1988 and Indian Penal Code, 1860 (in short IPC).

(3.) RESULTANTLY , on 07.10.2010, the petitioner preferred a representation with the respondent. The said representation was followed by yet another representation dated 24.03.2011. By an order dated 04.04.2011, the petitioner's representation was rejected. It is in this background that the petitioner has moved the present writ petition.