MAHAVEER PRASAD JAIN Vs. STATE OF M P

JUDGEMENT

(1.) With the consent of parties, matter is finally heard. Grievance of the petitioner is against Annexure P-1 dated 24.8.2013, whereby petitioner's suspension period is treated as not spent on duty by holding that the petitioner shall not be entitled for pay and allowances for the suspension period. By placing reliance on the judgment of this Court delivered in WP No. 5916/2013 (Annexure P-2), it is contended that the said course is impermissible.

(2.) Smt. Patankar supported the order and submits that there is no legal infirmity in the order.

(3.) I have heard learned counsel for the parties.