AWADH KISHORE SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 12/6/2017 passed by learned Single Judge of this Court in W.P.(S) No. 6121 of 2016, whereby and whereunder, the writ petition has been disposed of by refusing to grant the relief as prayed for at this stage, however, liberty has been granted to file an application before the competent authority with specific pleadings for payment of full salary and allowances during the period of suspension.

(2.) The brief facts of the case as per the pleading made in the writ petition required to be enumerated, read as under:

(3.) It is evident from the aforesaid factual aspect that the appellant was appointed on 21/11/1975 and superannuated from service on attaining the age of superannuation on 30/6/2004 while working as Additional District Magistrate in the office of Divisional Commissioner, Ranchi. The appellant/writ petitioner has been found to be involved in a criminal case being R.C. No.63A of 1996 (Pat) and was placed under suspension on 14/3/2002. the subsistence allowance/grant was paid under the provision of Rule 96 of the Jharkhand Service Code from 14/3/2002 to 30/6/2004.