KAUSHALEYA DEVI Vs. THE CHAIRMAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.

(2.) The petitioner is an employee of the erstwhile Bihar State Electricity Board and was working as unskilled Khalasi at Electric Supply Division, Brahampur. The criminal case bearing Brahmpur P.S. Case No. 95 of 1999 (arising out of G.R. No. 976/99/T.R. No. 326/07) under Sections 409 and 420 of the Indian Penal Code was lodged on 12.08.1999. A departmental proceeding was also initiated. The petitioner was put under suspension on 04.11.1999 to 18.11.1999 and again from 23.02.2000 to 29.09.2007. The petitioner was exonerated in the departmental proceeding and he was also acquitted in the criminal case on 29.09.2007. Consequent to his acquittal, he filed representation before the respondents for reinstatement and payment of the entire salary for a period of 04.11.1999 to 18.11.1999 and 23.02.2000 to 29.09.2007. The writ application was disposed of on 19.09.2011 with a direction to the respondents to consider the petitioner's representation for payment of salary for the period in question.

(3.) The writ application is now for grant of interest.