- (1.) Heard Shri M. Devananda, learned counsel appearing for the petitioner and Smt. Th. Sobhana, learned Govt. Advocate appearing for the respondents.
(2.) By the present writ petition, the petitioner has challenged the validity and correctness of the suspension order dated 18-11-2013 and has prayed for quashing it and has further prayed for directing the respondents to pay/release the subsistence allowance from the date of suspension till date.
(3.) According to the petitioner, while he was working as Associate Professor of Government Colleges, Government of Manipur, he was placed under suspension vide order dated 18-11-2013 issued by the Commissioner (Hr. & Tech. Edn.) in contemplation of a disciplinary proceeding against him. No subsistence allowance was given to the petitioner who, therefore, submitted a representation dated 24-02-2014 to the Director (Univ. & Hr. Edn.) requesting him for payment of his pay and allowances for four months and also for releasing/paying subsistence allowance as he is entitled to under the provisions of FR 53. However, no action was taken by the respondents for payment of subsistence allowance.;