Shree Chandrashekhar, J. - (1.) Aggrieved of order dated 21.01.2013 where under, the petitioner has been deprived of full salary and allowances except, subsistence allowance for the period under suspension, the petitioner has preferred this writ petition.
(2.) Heard.
(3.) Learned counsel for the petitioner submits that order dated 21.01.2013 is not an order imposing penalty upon the petitioner for the alleged misconduct for which a charge memo in Prapatra-K was served upon the petitioner and whileso, the petitioner is entitled for full salary and allowances for the period under suspension.;