SWAPAN KUMAR BASU Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) This writ application is directed against the action of the respondents in not fixing the subsistence allowance of the petitioner on the basis of the present revised salary that the petitioner would have got had the petitioner not been suspended from service, in terms of the Indian Banks Association circular dated 11th August, 1998.

(2.) By an order dated 26th August, 1987 the petitioner was suspended from service as Chief Manager of the Old Court House Street Branch of the respondent Bank.

(3.) At the time of his suspension, the petitioner was getting a salary of Rs. 2.992.14/- per month. The subsistence allowance of the petitioner was fixed at Rs. 1,496.14/-, being 50 per cent of the salary that the petitioner was getting at the time of his suspension. On expiry of three months from the date of suspension, the subsistence allowance was enhanced to 75% of Rs.2,992.14p.