RAM LAKHAN PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner was dismissed from service however, subsequently he was reinstated and fresh proceedings were conducted against him as per relevant government order but no inquiry as prescribed under the Service Rules was conducted. After inquiry it was said that for the period of suspension he shall be entitled to three fourth of the emoluments during suspension after adjusting the subsistence allowance already paid and the said period was treated to be period of service.

(3.) Against the order dated 26.06.2004 forfeiting 1/4 of the remaining salary for the period of suspension the petitioner is said to have preferred an appeal on 23.09.2004.