- (1.)HEARD on the question of admission.
(2.)THIS intra-Court appeal arises from the order dated 13-9-2010 passed by learned Single Judge in Writ Petition No. 5710/2010 (S).
Facts giving rise to filing of the appeal, briefly stated, are that the appellant challenged the validity of the order dated 31-3-2010 by which the period of suspension from 25-3-2000 to 22-9-2002 was directed to be treated as period spent on duty and it was directed that the pay and allowances for the said period shall be restricted to the subsistence allowance already paid to the petitioner. The appellant challenged the aforesaid order before the learned Single Judge.

The learned Single Judge dismissed the writ petition preferred by the appellant on the ground that under Fundamental Rule 54-B (3), the Competent Authority has formed an opinion that the period from 25-3-2000 to 22-9-2002 cannot be treated as unjustified because the appellant was suspended on the basis of a criminal case. Though in the said case the appellant was acquitted, yet the same was on the basis of benefit of doubt.

(3.)LEARNED Counsel for the appellant submitted that the appellant was entitled to payment of salary and allowances from the date of his acquittal till the date of his joining, i.e., for the period of 8-5-2002 till 6-9-2002. It was further submitted that pay and allowances ought to have been granted to the appellant for the period of suspension as well. In support of his submissions, learned Counsel for the appellant has placed reliance on the decision of Supreme Court in General Manager, UCO Bank and another Vs. M. Venu Ranganath, (2007) 13 SCC 251.
We have considred the submissions made by learned Counsel for the appellant. Rule 54-B (3). which is relevant for the purpose of controversy involved in the instant writ appeal is extracted below :

"(3) Where the authority competent to order re-instatement is of the opinion that the suspension was wholly unjustified, the Government servant shall subject to the provisions of sub-rule (8) be paid the full pay and allowances to which he would have been entitled had he not been suspended :

Provided that where such authority is of the opinion that the termination of the proceedings instituted against the Government servant had been delayed due to reason directly attributable to the Government servant it may, after giving him an opportunity to make his representation within 60 days from the date on which the communication in this regard is served in him and after considering the representation if any, submitted by him direct, for reasons to be recorded in writing that the Government servant shall be paid for the period of such delay only such amount not being the whole of such pay and allowances as it may determine."