Section 77B(3) in The U.P. Municipalities Act, 1916
(3)Where a penalty of dismissal or removal imposed upon an officer or servant of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] is set aside or declared or rendered void in consequence of or by a decision of a Court of law, and the punishing authority, on a consideration of the circumstances of the case decides to hold a further enquiry against him on the allegations on which the penalty of dismissal or removal was originally imposed, the officer or servant shall be deemed to have been placed or continued under suspension by the punishing authority on and from the date of the original order of dismissal or removal.
