RAMASWAMY Vs. DIVISIONAL SAFETY OFFICER

JUDGEMENT

(1.) THE petitioner who is a Railway servant was kept under suspension pending prosecution in a criminal case, and later dismissed from the service of the Railway on his conviction by the Criminal court. Still later he was reinstated when he was, on appeal, acquitted by the appellate court of all charges. By Ext. P6 the 1st respondent ordered. 1. Period from 7-8-1974 to 29-8-1976 as 'suspension' and treated as Period Not Spent on Duty.

(2.) PERIOD from 30-8-1976 (Date of pronouncement of judgment by the Appellate Court Sessions Judge, Coimbatore (East) Division at Erode) to 21-10-1976 (Re-instated in service from 22-10-1976) as 'period Spent on Duty'. &quot ; 2. The complaint of the petitioner is that although he was fully acquitted by the appellate court and thereupon reinstated by the respondents, his period of suspension has not been treated as period 'spent on duty' and he has not been paid his full pay and allowances for the period.