HALDHAR CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties and considered the counter-affidavit filed on behalf of the State.

(2.) THE grievance of the writ petitioner is that though the order of suspension has been revoked, he is not getting his salary for the period of suspension.

(3.) UNDER the circumstances, the respondent authorities are directed to pay the full salary of the petitioner for the period of suspension after deducting the subsistence allowance already paid to him within a period of three months from the date of receipt/production of a copy of the order.