Rajiv Narain Raina, J. - (1.) This order will dispose of CWP No. 19262 of 1997 titled Ram Pal Gupta v. Punjab Poultry Dev. Corporation Limited and others & CWP No. 16331 of 1999 titled Rampal Gupta v. State of Punjab and others . CWP No. 19262 of 1997
(2.) The period of deemed suspension pending trial in the criminal case has been treated as duty period by the employer Corporation, vide order dated February 14, 1997. The petitioner was acquitted by the Additional Sessions Judge, Ambala in criminal case No. 53 on May 29, 1995. His request for reinstatement was accepted by the Corporation by the same order which has treated the period as duty period. By an interim order passed by the Division Bench on September 21, 1998 an ad interim direction was issued to the respondents to pay full salary to the petitioner for the period he remained under suspension. However, the petitioner was required to furnish security that in case the petition is dismissed the amount shall be returned to the respondent.
(3.) The question which arises for consideration is whether the petitioner has any right to suspension allowance or full salary for the period of deemed suspension i.e. for the period July 31, 1994 to December 31, 1996.;