Mange Ram vs M.C.D.
2007 Latest Caselaw 358 Del

JUDGMENT

Rekha Sharma, J.

1. The grievance of the petitioner is that the respondent had suspended him from service with effect from 12.8.1994 and he continued to remain on suspension till 6.8.1997. When the suspension of the petitioner was revoked, the period of suspension was treated as spent on duty but his pay and allowances were restricted to 50%. He was also not paid arrears of increment and bonus nor was he given financial up-gradation which was due to him having rendered 15 years of service. It is stated that the petitioner approached the respondent for redressal of his said grievances but to no avail In view of what has been noticed above, the respondent is directed to treat the present writ petition as a representation from the petitioner and deal with the grievances raised therein in accordance with law within a period of two months from now. The respondent shall pass a speaking order and in case any of the grievances has already been met it shall be so indicated in the order. The respondent is directed to give the calculations to the petitioner with regard to the arrears of salary and other benefits and the petitioner is likewise directed to give his own calculations to the respondent within two weeks.

2. With these observations the writ petition stands disposed of. dusty.