KISHORI PRASAD RAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Claim of the petitioner is for payment of salary for the period under suspension, that is, between 01.07.1996 to 10.05.2005, along with other consequential benefits.

(2.) Heard.

(3.) The petitioner, who was initially appointed as Assistant Teacher, was implicated in Deori P.S. Case No. 55 of 1996 for the offence under Sections 341, 323, 307, 447 and 302 r/w Section 34 I.P.C. He was taken in judicial custody and consequently, he was placed under suspension vide order contained in Memo dated 15.10.1996. He was convicted in the criminal case vide judgment and order dated 30.06.1998, however, Criminal Appeal No. 173 of 1998 (R) was allowed by this Court vide judgment and order dated 18.03.2004. Consequently, suspension of the petitioner was revoked on 10.05.2005. The petitioner asserts that he made representations for payments of full salary and allowances for the aforesaid period of suspension, however, no decision was taken by the respondents. Compelled, the petitioner has approached this Court.