VIQAR AHMAD GANAIE Vs. STATE

JUDGEMENT

(1.) The petitioner was placed under suspension by respondent No. 4 vide order No. 16 of 2010 dt. 25.02.2010. When suspension allowance was not paid to him the petitioner approached this court by filing SWP No. 893/2011.

(2.) The court disposed of the writ petition on 29th April 2011 and directed the respondents to consider the claim and take decision for release of subsistence allowance in accordance with rules.

(3.) The respondent No. 4 send a communication to respondent No. 2 bearing No. SBK/Estt/11/3021-B dated 15.07.2011. At endorsement 2 of the said communication the petitioner was conveyed that his claim for release of subsistence allowance does not fall within the purview of Article 109 of CSR. It is this communication which is called in question in this petition.