- (1.) ADMITTEDLY the petitioner was suspended on 8.2.1996 on account of financial irregularities. More than five years passed but no action was taken by the respondents either to revoke the order of suspension or to initiate departmental action. Accordingly, the petitioner came up before this Court vide WP(S) No. 2777 of 2001. That Writ petition was disposed off by an Order dated 2.8.2001 and an observation was made that since there was nothing on record to suggest that cognizance had been taken against the petitioner in one or other criminal case or that departmental proceeding was pending, the suspension of the petitioner was ordered to be revoked with immediate effect. That order is contained in Annexure -1.
(2.) THEREAFTER , the petitioner gave his joining by Annexure -3 and the learned counsel for the petitioner has stated that he is being paid salary with effect from 2.8.2001 but nothing has been paid for the period prior to 8.2.1996 i.e., from the date of suspension till 1.8.2001. Heard Mr. Sujit Narayan Prasad, learned counsel for the petitioner and Mrs. Ritu Kumar, learned GP -IV and with their consent this writ application is being disposed off at this stage.
(3.) FROM the sequence of event narrated hereinabove, it will be apparent that as a consequence of revocation of the order of suspension, the respondents issued an office order dated 29.4.2002 which is contained in Annexure -5, wherein while formally revoking the order of suspension, the Joint Secretary, Department of Animal Husbandry and Fishery has stated that the period in relation to the time spent during suspension i.e., 8.2.1996 to 1.8.2001 shall be dealt later on.;