MUKHTAR KHAN Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) ORDER dated 21.02.2007 passed by the Excise Commissioner, respondent No.2 is being questioned vide this writ petition. Vide impugned order, petitioner's claim for the salary of the period from 16.05.1989 to 13.12.2004 has been declined.

(3.) LATER on petitioner filed a representation for grant of salary for the period under suspension, which was turned down by impugned order holding that except for the purpose of pension, gratuity and subsistence allowance, the petitioner shall not be entitled for any monetary benefit of the period under suspension.