L RAILE MAO Vs. STATE OF MANIPUR, THROUGH ADDITIONAL CHIEF SECRETARY (HOME), GOVERNMENT OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Kh. Tarunkumar, learned counsel appearing for the petitioners; and Mr. R.K. Umakanta, learned G.A. appearing for the State respondents.

(2.) Since the issues raised in both the writ applications are inter-related to each other, both were heard together and are being disposed of by the common order.

(3.) In W.P. (C) No. 429 of 2016, the petitioner has challenged that part of the order dated 31.05.2014, whereby an order has been passed to the effect that pay and allowances paid during the period of suspension shall remain restricted to the subsistence allowances, whereas, in W.P. (C) No. 873 of 2015, prayer has been made to direct the authority to release the rest of 25% of the pay and allowances during which the petitioners remained under suspension, and also allowances of one more month (taking the entitlement of pay and allowances for 13 months) and also the ration money for the period during which the petitioner was under suspension.