ANJAR MIAN Vs. CENTRAL COAL FIELDS LTD.

JUDGEMENT

(1.) HEARD Mr. K.B. Sinha, learned counsel appearing for the appellant and Mrs. Banani Verma, learned counsel appearing for the respondents.

(2.) THIS appeal under Clause 10 of the Letters Patent is directed against the judgment dated 5.8.1997 passed in CWJC No. 1357 of 1996 (R) whereby learned single Judge, although granted some relief to the petitioner -appellant regarding payment of retiral dues alter superannuation, but affirmed the order pasged by the respondent in departmental proceeding and disallowed the claim of the petitioner for payment of remuneration during the period of suspension.

(3.) REGARDING payment of full benefits of the basic pay during the period of suspension, no authority could be submitted from the side of the petitioner that he is entitled to full basic pay during the period of suspension as he was asked to be present in the place of service during the office hours. When no authority could be shown on this point, only because the petitioner was asked to remain present during the whole office hours, the petitioner is not entitled to basic pay during the period of suspension and the matter has already became stale one as the petitioner has not claimed so and only in the year 1996, the same has been raised.