- (1.) With the consent and at the request of learned counsel for the parties, this intra-court appeal against an interim order passed in a pending writ petition has been considered finally at this stage itself.
(2.) In the given set of facts and circumstances, dilatation on all the factual aspects in this judgment does not appear necessary; only a brief reference to the background aspects would suffice.
(3.) The respondent No.1 herein, who is in employment with the appellants, has filed a writ petition (CWP No.14962/2011) questioning the order dated 08.08.2011 whereby he has been placed under suspension as also the memorandum dated 06.09.2011 whereby disciplinary proceedings have been initiated against him; and has prayed for the following reliefs:- "It is therefore most respectfully prayed that this writ petition may kindly be allowed and:- (i) by an appropriate writ, order or direction the order dated 8.8.2011 and the charge sheet dated 6.9.2011 may kindly be declared to be illegal and the same may kindly be quashed and set aside and the petitioner may be put back in service by revoking his suspension with all consequential benefits; (ii) by further appropriate writ, order or direction the respondents may be directed to regularize the period of suspension of the petitioner and pay him the entire salary of suspension period after deducting the subsistence allowance already paid with interest @ 18% per annum; (iii) Any other order which this Hon'ble Court considers expedient, just and proper in the facts and circumstances of the case may kindly be granted in favour of the petitioner. (iv) The costs of this writ petition may kindly be awarded in favour of the petitioner.";