DASHARATH MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Saurabh Shekhar the learned counsel for the petitioner and Mr. J.F. Toppo, the learned S.C.-VII appearing for the respondent State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.

(3.) The petitioner has preferred this writ petition for quashing of the order dated 21.07.2014 as contained in Annexure-1 issued by respondent no.4 whereby the petitioner was suspended from service in anticipation of one departmental proceeding which has been concluded in exoneration of the present petitioner. The further prayer is made for quashing the order dated 23.01.2015 as contained in Annexure-4 wherein it has been observed that the present petitioner will be entitled only for subsistence allowance for the period of suspension that is, 21.07.2014 to 23.01.2015. The further prayer is made for the release of the arrears of the salary for the period of suspension w.e.f 21.07.2014 to 23.01.2015.