R SAKTHIVEL Vs. DISTRICT COLLECTOR VILLUPURAM DISTRICT

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order dated 9.9.2011 passed by the second respondent reducing the payment of subsistence allowance payable to the petitioner from 50% to 25% by invoking FR.53(1)(a).

(2.) THE petitioner entered into service as Surveyor-cum-Draftsman on temporary basis on 1.12.1984 and he was brought into regular establishment from 12.1.2000. Petitioner was designated as Firka Surveyor-in-charge with effect from 13.6.2008 and posted in the present station on 20.7.2009.

(3.) THE learned counsel for the petitioner submitted that FR.53(1)(a)(ii) contemplates reduction of subsistence allowance if the suspension period is prolonged for reasons attributed to the Government servant and not otherwise.