Anupinder Singh Grewal, J. - (1.) As these appeals raise a common question of law, they have been heard together and are being decided by this common judgment.
(2.) For the sake of convenience, the facts are being taken from D.B. Special Appeal (Writ) No. 1255 of 2014. The challenge has been made to the order of the Single Bench dated 13.05.2014 passed in S.B. Civil Writ Petition No. 20270 of 2013 whereby while allowing the writ petition, the appellants/respondents therein were directed to grant the benefit of second and third selection scale including the period of suspension as well as the revision of pay scale to the petitioner therein deeming him to be throughout in service. The arrears were directed to be paid with interest at the rate of 9% per annum. In the other cases, the Single Bench has directed the respondents/writ petitioners to be eligible for the grant of the annual grade increments even during the period of suspension which had been revoked.
(3.) The respondent herein namely Dilip Kumar Dewani was suspended on 22.03.2004 due to his arrest for offences under Ss. 420, 468, 469, 471 and 120B IPC. Vide order dated 26.11.2012, his suspension was revoked subject to the outcome of pending criminal proceedings. In other appeals, similar details of the respondents/writ petitioners along with the date of suspension, reinstatement as well as the offences wherein they are facing trial as furnished by learned Additional Advocate General, are reproduced as under: JUDGEMENT_2_LAWS(RAJ)2_2016.jpg JUDGEMENT_2_LAWS(RAJ)2_20161.jpg;