Tarun Agarwala, J. - (1.) The petitioner is a constable and was placed under suspension by an order dated 18.1.1994 on the ground that a Criminal Case No. 122 of 1993 was lodged against him. The competent authority by an order dated 13.8.1999 revoked the suspension order and reinstated the petitioner pending disposal of the criminal case and departmental inquiry, if any. The order also indicated that the allowances payable during the suspension period would be considered after the decision of the case or at a later stage.
(2.) The petitioner alleged that he made several representations to the authority to reconsider the matter and pay the remaining amount of salary for the suspended period and eventually filed Writ Petition No. 41887 of 2004 before this Court which was disposed of by an order dated 6.10.2004, directing the authorities to decide his representation preferably within a period of three months The representation of the petitioner was rejected by the authority by an order dated 20.6.2005. Consequently, the present writ petition.
(3.) The impugned order indicates stated that the petitioner had been convicted and given life imprisonment by judgment a dated 3.12.2003 of the Criminal 3Court, against which, the petitioner has filed an appeal before the Appellate Court, which is pending. The competent authority, therefore, rejected the representation of the petitioner on the ground that till the disposal of the appeal, no orders on his pay could be passed.;