JANHABI JIBAN LAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) AGAINST the order of suspension of the appellant Shri Jahnabi Jiban Laha by the authorities of the Bolpur municipality a writ petition was moved and the said writ petition was disposed of as a contested application being CO. No. 281 (W)of 1985. The learned trial Judge by an order dated 9th of January, 1985 directed the Bolpur Municipality to pay fall salary to the petitioner during the period of suspension and the learned trial Judge has held that as there was no provision under which an employee could be suspended by the authorities of Bolpur Municipality, the writ petitioner will be entitled to full salary during the period of suspension, because the learned trial Judge was of the view that the employer was within its right not to take any services from any employee on payment of salary to such employee. Against the said order the instant appeal has been preferred. An application for interim order has also been made. In our view, the inherent right of the employer not to utilise the service of the employee on the basis of the doctrine of pleasure simply on payment of full salary, is not applicable because, after all, the salary is to be paid from the public fund and it will be against the principle of well being of the Public undertaking to resort to a luxury of making payment to an employee without taking any service from him. If for good reasons and under the existing service condition's an employee can be suspended there will be no difficulty in suspending him but where there is no such provision of suspension, it cannot be held that the employee will not render any service but will be paid full salary simply because the concerned authority did not intend to utilise his services.

(2.) WE, therefore, allow this appeal and modify the order of the learned trial Judge to this extent that the present appellant will join his duty and will get full salary as usual and if any amount is outstanding during the period for which he was treated as suspended and his service was not utilised, such arrear salaries and other allowances as would have been admissible to the appellant in the absence of such order of suspension, should be paid to the appellant within two months from today. The appeal is accordingly disposed of treating the same as on day's list and the application is also disposed of accordingly. Appeal allowed.