- (1.) Instant writ petition is directed against order of the ld. Central Administrative Tribunal dt. 08.08.2012.
(2.) The basic grievance of the petitioner is that for the period during which he remained under suspension and to be more particular from 17.11.1978 to 25.02.1997, he is entitled for pay & allowances for the period during which he remained out of employment and held guilty in the Departmental Enquiry conducted against him.
(3.) Initially, he was punished with removal from service but finally he was held guilty and punished vide order dt. 24.02.1997 and on appeal being preferred, the Appellate Authority vide its order dt. 05.11.1997 modified the order of penalty indicated above.;