- (1.) The only point involved in this appeal is whether the respondent should be allowed some subsistence allowance for the period he was kept under suspension. Suspension allowance was refused on the ground that to grant the same is in the absolute discretion of the respondent Bank. It is well settled that ordering suspension of a workman by the employer is by way of enforcement of contract of service. We were therefore required to interpret the relevant rule and the degree of discretion of the employer in this behalf. However we think that this may await a better case, because the appellant is now dismissed from service. The question is of granting him some relief for the period roughly four years during which he was under suspension. Viewed from humanitarian aspect of the case, we direct that the respondent should pay Rs. 15,000. 00 by way of subsistence allowanceupto and inclusive of the date 22/02/1982 when the appellant is said to have been dismissed. The amount directed to be paid by this order is inclusive of costs of this appeal. The amount be paid within two months from today.
(2.) The Civil is disposed of accordingly.;