Dhananjaya Y Chandrachud, J. - (1.) Leave granted.
(2.) This appeal arises from a judgment of a Division Bench of the High Court of Jharkhand dated 12 April 2017. The Division Bench directed the appellant that, upon the revocation of the suspension of the respondent, he should be given full pay and allowances for the period of suspension, though the disciplinary proceedings have not been concluded.
(3.) The respondent was engaged, at the material time, as a Veterinary Officer in the service of the State of Bihar. In June 2005, his services were allotted to the State of Jharkhand after the reorganisation of States. Sanction was issued on 17 February 2006 for his prosecution in CBI Case No. RC 5(A) 2005-Pet under Section 120B, 201, 420, 467, 468 and 471 of the Penal Code and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988.;