SITA RAM PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) PETITIONER seeks direction upon the respondents to treat the period of his suspension i.e. from April 1986 to November 1990 on duty and to pay full salary are allowance for the said period.

(3.) AFTER the aforesaid order was passed in the contempt case neither the departmental proceeding was reconducted nor any final order of punishment has been passed till date. However, petitioner joined his service in November, 1990 and since then he has been working. In the counter affidavit, it is stated that file of the proceeding was sent to the Superintendent of Police, Bokaro in 1993 and it was received by the Superintendent of Police but the file is still traceless. However, respondents called the petitioner vide memo -dated 24.7.93 to furnish documents but he did not turn up. For better appreciation paragraph 12 and 13 of the counter affidavit is reproduced herein below :