UNION OF INDIA Vs. T SUBRAMANIAN

JUDGEMENT

(1.) W.P.No.21657 of 2011 is filed against the order, dated 23.11.2010, passed by the Central Administrative Tribunal in O.A.No.233 of 2010, thereby rejecting the claim made by the first respondent herein for monetary benefits during the period of suspension and directing the petitioners herein to take into account the period of suspension of the first respondent, i.e., from 08.03.1996 to 23.08.2007, for the purpose of continuity of service and for pensionary benefits.

(2.) CHALLENGING the denial of monetary benefits during the period of suspension, viz., from 08.03.1996 to 23.08.2007 by the Tribunal, W.P.No.18394 of 2011 is filed by the applicant in O.A.No.233 of 2010, seeking a direction to the respondents 1 to 3, to pay the back wages for the said period of suspension to the Petitioner.

(3.) HEARD the learned counsel for the petitioners and the learned counsel for the respondents.