Ranganath Misra, J. - (1.) Special leave granted.
(2.) Heard learned counsel for the parties. In the facts and circumstances of the case, we are of the view that the order of suspension should not have been interfered with by the Tribunal. We accordingly vacate the order of the Tribunal and restore the direction of the State Government putting the respondents under suspension subject to the condition that if by the end of March, 1988, the enquiry is not over and either charge sheet for criminal prosecution after appropriate investigation is not filed or charges for departmental action are not served, the order of suspension shall stand annulled and on 1st April, 1988, the respondents shall be back in service. In the event of the respondents being restored to service on 1st April, 1988, all the benefits in terms of the order of the Tribunal shall be available to them.
(3.) Appeals are disposed of. No costs.;