MAHENDRA JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this writ petition the petitioner has sought for a direction to the respondent Bank to pay the remaining 3/4th of the salary for the months of November and December, 1987 and January, 1988 and half of the salary for the period February, 1988 up to June, 1990 besides bonus, washing allowance, arrear of increment and arrear of 5th Pay Revision etc.

(2.) IN short, the relevant facts are that the petitioner was suspended on 30th October, 1987 on account of institution of a criminal case against him. The said order of suspension was, however, revoked on 30th July, 1990. Finally in the said criminal case the petitioner was acquitted vide judgment dated 17.6.1995 (Annexure 1) as the prosecution failed to prove the case against him due to no evidence and the court discharged him from the liability of the bail bond. Thereafter, the petitioner filed representations (Annexure 5 series) before the authority concerned for payment of the aforementioned dues, but the respondent authority did not pass any order which compelled (sic).

(3.) A supplementary affidavit has been filed on behalf of the petitioner today, in which it is stated that to the knowledge of the petitioner, no departmental proceeding is pending against him.