- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) Counsel for the petitioner states that inspite of the fact that the petitioner was placed under suspension vide order dated 25.05.2017, the suspension allowance has not been paid to the petitioner uptill now.
(3.) The abovesaid submission of counsel for the petitioner goes to indicate that the authority in the State Government are not doing their duty as contemplated under law.;