KANWARJIT SINGH KAKKAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioner has impugned the order dated 16.6.2003 (Annexure P-3) vide which the petitioner has been suspended retrospectively. A perusal of the order reveals that the petitioner was taken into custody by the Vigilance Bureau on 9.4.2003 and accordingly, was placed under suspension w.e.f. 9.4.2003. The order, however, further reveals that the petitioner had been released from police/judicial custody on 19.4.2003. In view of the above, learned Counsel for the petitioner states that the present challenge at the hands of the petitioner be limited to the issuance of wages/salary payable to the petitioner for the period from 20.4.2003 i.e. the date on which the petitioner was released on bail, to 29.9.2003 i.e. the date on which the petitioner was reinstated into service by the respondents.

(2.) Insofar as the aforesaid limited prayer of learned Counsel for the petitioner is concerned, we are of the view that the matter should be reconsidered by the respondents and an appropriate order should be passed on the issue of wages payable to the petitioner w.e.f. 20.4.2003 to 29.9.2003. Learned Counsel for the petitioner is also satisfied with the disposal of the instant writ petition in terms aforesaid.

(3.) In view of the above, the instant writ petition is disposed of with a direction to the respondents to adjudicate on the limited issue referred to above, by passing a well reasoned speaking order within a period of three months from the receipt of the certified copy of this order. Disposed of accordingly.