D B SALANKI Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Challenge is made by the petitioner to the order dated 3rd November, 1991, of this Court on its administrative side, made in the matter of departmental inquiry against the petitioner. Under the impugned order, this Court has decided that the order of suspension which was passed against the petitioner with effect from 3rd April, 1992 is not wholly unjustified and the period of suspension was ordered to be treated as such and the petitioner was held to be not entitled to pay and other allowances for the said period.

(3.) This order has been passed after providing full opportunity of hearing to the petitioner through his advocate. Whatever submissions made by the learned counsel for the petitioner have been considered and a detailed and reasoned order has been made. It is true that in the departmental inquiry, the petitioner has been exonerated from all the three charges. However, during the pendency of departmental inquiry, the petitioner was under suspension and as such, on his reinstatement the question cropped up as to how the period of suspension has to be dealt with.