PROKASH CHANDRA MALLICK, J. - (1.) In this original application, the applicant has prayed for the quashing of the impugned order of suspension dated 4.1.79 (Annexure G) and for a direction on the respondents to enhance the rate of subsistence allowance to the extent of full salary.
(2.) The applicant joined the Ministry of Surface Transport in the year 1963 as an Assistant Engineer, Mechanical Section. He was placed under suspension by the impugned order dated 4.1.79 (Annexure G) in which it was stated that since a case against the applicant in respect of a criminal offence was under trial, he was placed under suspension with immediate effect. This order was served on the applicant on 10.1.79. He remained under suspension since then till his superannuation on 31.3.91.
(3.) We have heard Mr. S. Moitra, Counsel for the applicant and Ms. Uma Bhattacharyya, Addl, Standing Counsel, appearing for the respondents.;