(1.) By filing this petition, the petitioner has challenged the order dated 27.05.2011 (Annexure P/1) whereby he was placed under suspension.
(2.) Brief facts necessary for adjudication of this matter are as under:-
(3.) Petitioner appeared in person, advanced singular contention. He submits that there is no bylaws of the society and there exists no provision to place him under suspension. In addition, he submitted that there is no provision for treating the period of suspension for the purpose of grant of monitory benefits and, therefore, he is entitled for full pay and allowances for the said period.