Mohammad Rafiq, J. - (1.) Prayer in this writ petition is made for quashment of orders dated 05.03.2005 (Annexure-1) and 15.02.2013 (Annexure-7) with a direction to respondent no.1 to reinstate him in service with full back wages along-with other consequential benefits.
(2.) Petitioner was placed under suspension vide order dated 05.03.2005 (Annexure-1) on account of lodgment of two criminal cases. Therein, however, no reason was assigned for his suspension.
(3.) Petitioner contended that he is entitled to receive 75% of salary as subsistence allowance but the respondents have been paying him only 50% of salary all throughout. Petitioner made an application to the respondent no.1 for grant him 75% of the salary as subsistence allowance, but nothing has been done so far.;