NISHITA MHATRE,J. - (1.) The order impugned in this writ application has been passed by the Central Administrative Tribunal, Calcutta Bench, in Original Application no.694 of 2011.
(2.) The original application had been filed by the petitioner claiming full salary from November 2, 1999 to November 30, 2003 after the suspension order issued against him was revoked and this period was regularised.
(3.) The tribunal has accepted the contention of the Union of India and observed that although the petitioner was acquitted of the charge under Section 498A of the Indian Penal Code, he was not entitled to salary for the aforesaid period.;