- (1.) We are informed that the State Government has since launched prosecution against the petitioner for commission of offences punishable under section 5(2) read with section 5(1)(d) of the Prevention of Corruption Act, 1947 and under section 161 of the Indian Penal Code, 1860. That being so, the impugned order passed by the State Government dated June 11, 1985 for annulment of the order of A.P. Administrative Tribunal under Clause (5) of Art. 371-D of the Constitution setting aside the order of suspension, must stand. The learned Special Judge before whom prosecution is pending shall complete the trial expeditiously. Pending prosecution, the petitioner would be entitled to get his subsistence allowance as permissible under the Rules. The writ petition is disposed of accordingly.;