DEBABRATA MALLICK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed assailing a portion of the impugned order dated February 28, 2019 (for short, the impugned order) passed by the West Bengal Administrative Tribunal (for short, the Tribunal) in OA 1016 of 2016 (Debabrata Mallick vs. The State of West Bengal and Ors) (for short, the Original Application), whereunder, it was held by the Tribunal that, the writ petitioner was not entitled to get enhanced subsistence allowance during the period of suspension.

(2.) The writ petitioner had been working as Sub-Divisional Controller (Food and Supplies) with the Food and Supplies Department, State of West Bengal since June 11, 1979.

(3.) While in regular service, the writ petitioner had been placed under suspension w.e.f. August 19, 2006 in connection with a departmental proceeding initiated by the State employer against him. The said departmental proceeding finally was culminated in punishment in the form of compulsory retirement from service of the writ petitioner w.e.f. November 11, 2010. The period of suspension of the writ petitioner was between August 19, 2006 and November 11, 2010.