S. N. Pathak, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) The petitioner has approached this Court with a prayer for directing to the respondents to pay full salary to the petitioner from 24.06.2010 to 31.03.2016 (minus what has been paid to the petitioner as subsistence allowance), in view of the fact that punishment order dated 31.10.2013, has now finally been withdrawn by the office order contained in memo No. 613 dated 29.03.2016 issued by the respondent No. 3, pursuant to the order passed by this Hon'ble Court in W.P.(S). No. 6060 of 2012 dated 06.11.2015. Further prayer has been made for a direction to the respondents to pay interest @ 9% per annum on the total admissible dues payable to the petitioner from the date, the same was payable till the date of its actual payment. FACTUAL MATRIX
(3.) The factual exposition as has been delineated in the writ petition is that the petitioner was put under suspension by order dated 24.06.2010 in contemplation of a departmental proceeding. The penalty contained in letter No. 1181, whereby and whereunder, the petitioner inter alia was compulsorily retired from service. From the penalty order dated 31.10.2013, following punishments were awarded to the petitioner:- (i) Compulsory Retirement (ii) Reduction of 10% pension; and (iii) Petitioner shall not be entitled for any salary for suspension period except subsistence allowance.;