GOPINATH PILLAI KM Vs. A P TRANSCO

JUDGEMENT

(1.) This appeal is directed against an order dated 08-11-2000 passed by a learned Single Judge of this Court in W.P.No. 15935 of 1999 whereby and whereunder the writ petition filed by the petitioner-appellant herein seeking for a writ in the nature of Mandamus directing the respondents to treat his service as 'on duty' from the date of suspension till the date of his reinstatement i.e., from 16-6-1978 to 17-8-1989 by fixing the notional increments has been dismissed.

(2.) It is not in dispute that the petitioner was placed under suspension. Subsequently, by reason of an order passed in W.P.No. 11545 of 1984, he was reinstated into service. A learned Single Judge of this Court, in the said order, held that the appellant herein is entitled to special benefits for promotion, but without monetary benefits. Interpreting the said words, in the order under appeal, the learned Single Judge held:

(3.) The contention raised before us by the learned Counsel for the appellant is that although his client may not be entitled to the monetary benefits during the period of suspension, but the same would not mean that the incremental benefits would be denied to him in future also.