Jharkhand High Court
State Of Jharkhand Through The Chief ... vs Dr. Md. Sayeed & Anr on 3 September, 2014
Author: P.P. Bhatt
Bench: P.P. Bhatt
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 363 of 2009
State of Jharkhand and another ...... Appellants
Versus
1. Dr. Md. Sayeed
2. The Superintendent of Police, Central Bureau
of Investigation, Ranchi ...... Respondents
CORAM: HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE P. P. BHATT
For the Appellants : None
For Respondent No. 1 : Dr. Md. Sayeed, Party in Person
08/ Dated: 3
rd
September, 2014
Per D.N. Patel, J.:
1. Counsel for the appellants is absent. Respondent no. 1 is present and he has argued out the case, at length.
2. It is submitted by respondent no. 1 party in person that he was suspended from the service with effect from 16th April, 1996 and suspension was revoked with effect from 19th May, 2003 and during this period he was given subsistence allowance at the rate prescribed under the Rules and the Service Code. He was converted from accused to witness by the order of the competent trial court in Fodder Scam cases. Similarly situated other accused, who were suspended and their suspensions were revoked, have been paid salary for the intervening period.
3. Respondent no. 1 party in person is seeking time to place on record the calculation of the amount legally payable to him. The said calculation will be placed on record, on or before the next date of hearing.
4. The matter is, therefore, adjourned to be listed on 15th September, 2014.
(D.N. Patel, A.C.J.) (P.P. Bhatt, J.) Ajay/