SUSHMA Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Vasudev Prasad, the late husband of the petitioner (referred to, hereinafter, as "Prasad", for convenience), joined Indian Airlines Limited (Respondent No. 2 herein) on 25th March, 1974 as a cleaner. His services were confirmed in the post of cleaner with effect from 22 nd October, 1974. He was promoted as foreman-A vide order dated 31st December, 1997.

(2.) On the allegation that he was aiding in the retrieval, from the aircraft, of 88 gold biscuits valued at Rs. 10 lakhs each, which were being said to be smuggled into India from Sharjah by two persons, Prasad was arrested on 27th June, 2000. Following thereupon, Prasad was placed under deemed suspension, vide order dated 29th June, 2000, consequent on his having remained incarcerated for a period of over 24 hours. The order of suspension also stated that Prasad would not be entitled to wages or subsistence allowance for the period of his deemed suspension.

(3.) The issue of entitlement, of Prasad, to subsistence allowance, does not survive for consideration; ergo, no further allusion is being made thereto.