BACHHU SINGH Vs. PRESIDENT [NAFED]

JUDGEMENT

(1.) INSTANT petition has been filed with the grievance that during the period of suspension, subsistence allowance has not been paid to him as per Nafed Conduct, Discipline and Appeal Rules, 1994.

(2.) PETITIONER was appointed as Junior Assistant w.e.f. 1/9/78 and he took voluntary retirement w.e.f. 30th October, 2000. While in service, he was placed under suspension pending inquiry vide order dated 23rd March, 1999. During suspension, subsistence allowance to the extent of 30% of basic pay was paid to him. After inquiry was concluded, petitioner was held to be guilty and vide order dated 30th October, 2000 punishment of reduction to lower stage in time scale by two increments from his basic pay was withheld apart from withholding his three future grade increments with cumulative effect. It was also observed that he shall not be entitled for salary or wages other than subsistence allowance already paid to him for the period of suspension.

(3.) RESPONDENTS have filed reply to the writ petition and it has been averred in Para 4 that he has not reported during the period of suspension before the Branch Manager every week as such, it has not been paid to him.