A.Chakrabarti, J. - (1.)-The judgment and order under challenge was passed by the West Bengal Administrative Tribunal refusing to interfere with the order passed by the concerned authority whereby petitioner's claim for payment of back wages and allowances during the relevant period was rejected.
(2.)The facts relevant for disposal of the present writ petition are that the petitioner while was working as Lower Division Clerk under the Burdwan Collectorate was implicated in a criminal case on the charge of administering poison to his wife which resulted in her death. In connection with the complaint against the petitioner relating to the said allegation the police arrested the petitioner on 5th December, 1992 and he was in jail custody till 30th December, 1992 when the petitioner was released on bail.
(3.)Under the rule 7(3) of the W.B.S.(CCA) Rules, 1971, the petitioner was suspended from service as he was kept in custody for a period exceeding 48 hours and such suspension was with effect from 5th December, 1992 as appears from the order dated 30th December, 1992 (annexure P-1 to the writ petition). During such suspension initially the petitioner was granted subsistence allowance at the rate of 50% of his pay which was subsequently increased to 75% of his pay from 1st February, 1994.
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