AIR 1969 CALCUTTA 461

Calcutta High Court

Hon'ble Judge(s): Dilip Kumar Basu , J

Constitution of India , Art.311— Suspension of delinquent in consequence of pending criminal case against him - Discharge of delinquent in criminal case - Delinquent is deemed to have been reinstated and is entitled to recover full salary and allowances - Initiation or continuance of departmental proceedings on same allegations cannot revive old order of suspension - Fresh order of suspension necessary unless statutory rules provide for automatic revival of old order of suspension. AIR 1955 SC 600 and AIR 1962 SC 1334 (1337) and AIR 1964 SC 72 and AIR 1963 SC 687, Rel. on; AIR 1968 SC 800, Explained. (Para 10 11 13) .....