RAMESHBHAI LAVJIBHAI PATHAN Vs. STATION COMMANDER

JUDGEMENT

(1.) THE petitioner by way of the present petition under Article 226 of the Constitution of India seeks a direction against the respondents to release the salary of the petitioner from the month of March 2007 as per the Rules and further direction to allow the petitioner to resume duty.

(2.) SHRI Hirday Buch, learned counsel for the respondents, submits that the salary of the petitioner is being paid regularly as per the rules and no written order is passed prohibiting the petitioner from performing the duties.

(3.) MS. Mamta Vyas, learned counsel for the petitioner submits that the petitioner may be permitted to make a representation claiming the salary for the interregnum period.