URMILA NANAWATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking the following reliefs :-

(2.) It has been contended by learned counsel for the petitioner that the petitioner has been convicted for the offence punishable under Sec. 7, 13(1)(d)(ii) read with Sec. 13(2) of the Prevention of Corruption Act and Sec. 120-B of IPC, consequently sentenced to 4 years R.I. by judgment and sentence dtd. 30/11/2017 passed in Special S.T.No.9/2016, annexure P2. It is further submitted that the petitioner was suspended during the pendency of the trial on 9/11/2016 and the petitioner stood retired on 30/6/2021. It is also submitted that till the retirement of the petitioner, no departmental action has been initiated by the respondent department. Thus, the petitioner is entitled for subsistence allowance with effect from 30/11/2017, i.e. the date of judgment of conviction till her retirement.

(3.) However, in the memo of petition, the relief has been sought in regard to payment of salary and other benefits for the services rendered by the petitioner from 1/12/2017 till the date of retirement, i.e. 30/6/2021, but before this Court, the petitioner has restricted her prayer to the extent of subsistence allowance, from the date of judgment, i.e. 1/12/2017 till the date of retirement, i.e. 30/6/2021.