BALARAM KHUAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE Petitioner was a District Public Relation Officer posted at Sambalpur. Certain charges were framed against him on 31 -12 -1963 in a disciplinary proceeding. He was suspended on 21 -8 -1964, but was reinstated on 5 -7 -1971.

(2.) THE Petitioner 's case is that during this period he was being paid only subsistence allowance, and no indication was given in the order, annexure -4, as to what would happen to his balance pay for the relevant period. The notification, annexure -4, dated 6th July, 1971 reinstating the Petitioner runs thus:

(3.) IN the result, the writ application is allowed. A writ be issued to opposite party, the State of Orissa, to determine the pay of the Petitioner during the period of his suspension as enjoined by Rule 91(1)(a) of the Orissa Service Code.