Pranab Kumar Chattopadhyay, J. - (1.) The present appeal has been preferred at the instance of the writ petitioner who has been suffering an order of suspension for the last 14 years. The appellant herein has questioned the justification and legality of the continuance of the order of suspension for an indefinite period and that to without reviewing the same from time to time by the competent authority. The appellant is also aggrieved for non-enhancement of the subsistence allowance during the long 14 years of suspension.
(2.) The appellant herein was placed under suspension by the Vice-chairman of the then Burnpur Notified Area Authority in terms of the order dated 1st February, 1994 in view of lodging of FIR against the said appellant with the local police station on the charge of embezzlement of funds. The said Burnpur Notified Area Authority was subsequently merged with the Asansol Municipal Corporation in the year 1994.
(3.) The appellant herein being aggrieved by the continuance of the aforesaid order of suspension for an indefinite period made representation before the respondent Asansol Municipal Corporation for revocation of the aforesaid order of suspension and to reinstate him in service with immediate effect and also to pay the entire arrear salaries. The aforesaid representation made by the appellant to the Mayor, Asansol Municipal Corporation on 31st December, 2005 was rejected by the said Mayor by the order dated 31st January, 2006.;