JAMMU MUNICIPAL CORP Vs. RAKHIL GILL

JUDGEMENT

(1.) By way of the instant appeal, the appellants have assailed an order dated 14th December, 2017, passed by the learned Single Judge deciding SWP No. 2768/2013.

(2.) The facts giving rise to the instant appeal are within a narrow compass. It appears that the husband of respondent No.1, namely, Robert Kalyan came to be suspended by an order dated 14th January, 1993 while working as a Cashier in the Municipal Corporation. He was not re-instated even after a lapse of 22 years and no final view was taken with regard to the allegations against the said employee. Mr. Robert Kalyan retired from service on 31st of May, 2006.

(3.) On the contention that the appellant herein had failed to pay subsistence allowance to him during the period of suspension, Robert Kalyan filed SWP No. 2066/1999, which was decided by a judgment dated 31st May, 2001 with the direction to the Corporation to pay the subsistence allowance to this employee.