- (1.) We think on the facts and circumstances of these cases the interim direction given by the High Court will have to be modified in terms of Rule 54 of the Andhra Pradesh Fundamental Rules which provides that a suspension allowance at 50 per cent of the salary for the first three months of suspension and for the subsequent period at 75 per cent. It is stated by the learned counsel for the appellant that the respondents have been reinstated already. Therefore, for the period during which they were under suspension.they will be paid at the rate of 50 per cent of the salary for the first three months from May 27, 1982 and for the period subsequently thereafter till date of reinstatement at 75 per cent. This shall be the order pending disposal of the Writ Petition before the High Court. If the writ petition has already been disposed of this will apply as final order subject to ultimate orders in the departmental proceedings which is said to be pending. These appeals Are disposed of accordingly. .;