IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

CHANDIGARH 

112              CWP-24235-2025 (O&M)  

              Date of decision: 21.08.2025 

Union Territory, Chandigarh and others 

...Petitioners 

      Versus  

Sushil Kumar Gupta and others  

...Respondents 

114              CWP-24251-2025 (O&M)

Union Territory, Chandigarh and others 

...Petitioners 

      Versus  

Sushil Kumar Gupta and others  

...Respondents 

CORAM:  HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI 

    HON'BLE MR.JUSTICE VIKAS SURI 

Present:  Ms. Sukhmani Patwalia, Advocate for the petitioners. 

          ***** 

VIKAS SURI, J.

1.    The above captioned writ petitions, between the same parties, 

titled as Union Territory, Chandigarh and others vs. Sushil Kumar Gupta 

and  others,  have  been  taken  up  together  for  hearing  and  are  being 

disposed of by a common judgment as the same issue is involved in both 

the cases.  

2.    The  present  petitions  are  directed  against  the orders  dated 

13.12.2024 passed in two  Original  Applications by  the  learned  Central 

Administrative  Tribunal,  Chandigarh  Bench,  whereby the  claim  of 

respondent  No.1  for  treating  his  suspension  period as  “on  duty”  along 

CWP-24235 and 24251-2025  -2-  

with  all  consequential  benefits  as  per  rules,  has  been  accepted.  

CWP-24235-2025 pertains to the suspension period from 07.10.2005 till 

06.03.2006 and CWP-24251-2025 pertains to the suspension period from 

30.10.2007 till 30.08.2010.  

3.    Briefly, respondent No.1 while working as Inspector, Food 

and Supplies Department, was implicated in criminal case bearing FIR 

No.325  dated  05.10.2005  under  Section  420  IPC,  registered  at  Police 

Station Manimajra. The said FIR was registered on the complaint of Sh. 

S.K. Setia, Land Acquisition Officer, UT Chandigarh. Respondent No.1 

was placed under suspension vide order dated 07.10.2005. The suspension 

was  revoked  vide  order  dated  01.03.2006.  In  the  said  criminal 

proceedings,  no  challan  was  presented  against  respondent  No.1,  rather 

cancellation reports were submitted twice, on 02.05.2006 and 28.04.2008. 

However, on the complainant’s statement that he was not satisfied with 

the investigation, proceedings were deferred for further investigation. No 

protest petition had been filed in the said criminal case. Thereafter, the 

complainant moved an application therein stating that the original record 

could not be traced and expressed his inability to pursue the matter in the 

absence of record. Accordingly, the cancellation report was accepted by 

the  Court  concerned  and  respondent  No.1  was  discharged,  vide  order 

dated 02.06.2014.  

3.1    On 30.10.2007, Respondent No.1 was issued a charge-sheet 

alleging pilferage of 48 bags of rice from FCI, during August 2007, under 

Public Distribution System, for distribution to Below Poverty Line and 

Antyodaya  Anna  Yojna  ration  card  holders.  Vide  separate  order  dated 

30.10.2007, respondent No.1 was placed under suspension.  

CWP-24235 and 24251-2025  -3-  

3.2    On similar set of allegations of dishonestly misappropriating 

food grain bags, when respondent No.1 was still under suspension, he was 

implicated in case FIR No.01 dated 01.01.2009, under Sections 409, 420, 

467, 468 read with Section 13 (1)(c)(d) of the Prevention of Corruption 

Act and Section 7 of the Essential Commodities Act, registered at Police 

Station Vigilance, UT Chandigarh. Pending investigation in the aforesaid 

FIR,  the  suspension  of  respondent  No.1  was  revoked vide  order  dated 

30.08.2010 without prejudice to case FIR No.01 dated 01.01.2009. 

3.3    In  the  meantime,  respondent  No.1  retired  from service  on 

attaining the age of superannuation on 30.06.2012, i.e., during pendency 

of the criminal trial in both the FIRs.  

3.4    After a full trial, Respondent No.1 was acquitted in case FIR 

No.01 dated 01.01.2009, vide order dated 01.05.2014. The criminal Court 

concerned  came  to  the  conclusion  that  the  prosecution  had  failed  to 

connect the accused/respondent No.1 with the commission of any of the 

offences alleged. A categoric finding had been recorded that there was no 

evidence  on  record  to  suggest  that  accused/respondent  No.1  had 

manipulated  the  record  while  preparing  labour  charges  bills  of  labour 

contractor or had misappropriated any funds. It was, thus, held that the 

prosecution had not been able to bring home guilt of the accused, at least 

beyond reasonable doubt and resultantly, respondent No.1 was acquitted 

of the charges framed against him vide judgment dated 01.05.2014.  

3.5    In the other criminal case registered earlier in point of time 

against respondent No.1, i.e., case FIR No.325 dated 05.10.2005, he stood 

discharged vide order dated 02.06.2014, as noticed above.  

CWP-24235 and 24251-2025  -4-  

3.6    Accordingly,  representations  were  moved  by  respondent 

No.1 for treating the period of suspension as “on duty”.  

3.7    The  department,  under  the  provision  of  Rule  7.3  of  the 

Punjab Civil Services Rules, Vol. I, Part I (hereinafter referred to as the 

“PCS Rules”), ordered that the period of suspension from 07.10.2005 to 

06.03.2006 be treated as “leave of kind due”, vide order dated 06.11.2014.  

3.8    Respondent  No.1  represented  to  the  department for 

authorization for full pension, pensionary benefits and payment of arrears 

on  account  thereof,  as  well  as  for  necessary  orders  regarding  the 

suspension period for the last two spells, i.e. 07.10.2005 to 06.03.2006 

and 30.10.2007 till 30.08.2010. The said representation was rejected by a 

cryptic order dated 16.07.2015, which did not spell out grounds on which 

the  same  had  been  rejected.  Respondent  No.1  had  also  filed 

representations dated 01.12.2015 and 29.01.2016 against the order dated 

06.11.2014  whereby  the  period  of  suspension  for  the  first  spell,  i.e. 

07.10.2005  to  06.03.2006  was  ordered  to  be  treated as  “leave  of  kind 

due”. However, no order was passed with regard to the second spell, i.e. 

30.10.2007 till 30.08.2010.  

3.9    Aggrieved  by  the  aforesaid,  respondent  No.1  preferred  an 

appeal  before  the  Secretary,  Food  and  Supplies,  Chandigarh 

Administration,  which  was  dismissed  on  merits  as  well  as  being  time 

barred vide order dated 10.03.2016.  

3.10    Still being aggrieved, respondent No.1 challenged the action 

of the department before the Central Administrative Tribunal, Chandigarh 

Bench, Chandigarh (for short, ‘the Tribunal’) by way of OA-60/350/2016. 

The  said  original  application  (OA)  was  dismissed  as  withdrawn  with 

CWP-24235 and 24251-2025  -5-  

liberty to the applicant to file a fresh OA on the same cause of action, 

after removing the defects and with better particulars, vide order dated 

20.11.2017.  

3.11    Thereafter, on 08.01.2018, two original applications bearing 

OA  No.60/36/2018  and  OA  No.60/38/2018,  were  filed  by  respondent 

No.1 claiming full benefits of the suspension period including salary etc. 

The claim raised in OA-60/36/2018 relates to the suspension period from 

31.10.2007  till  30.08.2010,  from  which  CWP-24251-2025  has  arisen, 

whereas OA-60/38/2018 relates to the suspension period from 07.10.2005 

till 06.03.2006, from which CWP-24235-2025 has arisen. Both the OAs 

were opposed by the petitioners by filing written statement thereto.  

3.12    Considering the pleadings of the parties and the respective 

submissions  made,  vide  separate  orders  dated  13.12.2024,  the  learned 

Tribunal  allowed  both  the  original  applications  and  ordered  that  the 

suspension period in question be treated as “on duty” and further ordered 

that consequential benefits/dues of the applicant, as per rules, be also paid 

within a period of six weeks.  

4.    Aggrieved by the aforesaid orders dated 13.12.2024, the writ 

petitioners,  i.e.  Union  Territory,  Chandigarh  Administration  and  its 

officials, have preferred the present writ petitions, challenging the supra 

orders passed by the learned Tribunal.  

5.    Ms. Sukhmani Patwalia, learned counsel for the petitioners 

has emphatically contended that respondent No.1 was acquitted in case 

FIR  No.01  dated  01.01.2009  by  granting  benefit  of  doubt,  hence,  the 

period  of  suspension  from  30.10.2007  till  30.08.2010,  was  rightly 

considered as leave of kind due. Therefore, the impugned order passed by 

CWP-24235 and 24251-2025  -6-  

the Tribunal to treat the said suspension period on duty, is illegal and thus, 

liable to  be  set  aside.  It is  further  submitted  that  respondent  No.1  was 

placed  under  suspension  vide  order  dated  30.10.2007  on  having  been 

served  charge-sheet  alleging  pilferage  of  48  bags  of  rice  from  FCI,  in 

August  2007,  which  suspension  though  was  revoked  vide  order  dated 

30.08.2010 but the same was made without prejudice to criminal case FIR 

No.01  dated  01.01.2009,  in  which  respondent  No.1  has  been  acquitted 

after granting him the benefit of doubt. It is contended that the suspension 

order, passed on initiation of departmental proceedings, was subject to the 

result of the criminal case. Reliance has been placed upon Iqbal Singh vs. 

State  of  Punjab  and  others, 2023  LIC  2935; LPA  No.1255  of  2023 

decided  on  17.09.2024,  titled  as Iqbal  Singh  vs.  State  of  Punjab  and 

others, 2024:PHHC:124554-DB; Suraj Bhan vs. State of Haryana and 

another, Law Finder Doc Id # 2228386, affirmed in LPA No.1201 of 

2022, decided in 17.07.2023 titled as Suraj Bhan vs. State of Haryana 

and others, 2023:PHHC:088933-DB; Baldev Singh vs. Union of India 

and others, (2005) 8 SCC 747 and Dnyaneshwar Kashinath Shingane 

vs. State of Maharashtra and others, 2023(176) FLR 979.  

6.    We  have  heard  learned  counsel  for the petitioners  at some 

length and have perused the record with her able assistance.  

7.    The facts are not in dispute. It is conceded that during the 

service of respondent No.1, before his retirement on attaining the age of 

superannuation  on  30.06.2012,  he  was  implicated  in the  following 

proceedings:- 

i.   FIR  No.325  dated  05.10.2005  under  Section  420  IPC 

registered at Police Station, Manimajra. 

CWP-24235 and 24251-2025  -7-  

ii.   Department  proceedings  wherein  charge-sheet  dated 

30.10.2007 had been issued.  

iii. FIR  No.01  dated  01.01.2009,  under  Sections  409,  420, 

467, 468 IPC, Section 13 (1)(c)(d) of the Prevention of 

Corruption  Act  and  Section  7  of  the  Essential 

Commodities Act, registered at Police Station Vigilance, 

UT Chandigarh.  

8.    Undisputedly,  the  first  spell  of  suspension,  i.e.  from 

07.10.2005  till  06.03.2006,  was  on  account of  registration of case  FIR 

No.325  dated  05.10.2005.  The  second  spell  of  suspension  period  from 

30.10.2007  till  30.08.2010,  was  owing  to  the  department  proceedings 

against  respondent  No.1,  wherein  charge-sheet  was  issued  to  him  on 

30.10.2007. During the aforesaid latter suspension period, case FIR No.01 

dated 01.01.2009 came to be registered, implicating respondent No.1. It is 

during the pendency of criminal trial in the supra case FIR, the suspension 

order dated 30.10.2007 was revoked without prejudice to the proceedings 

in  case  FIR  No.01  dated  01.01.2009,  vide  order  dated  30.08.2010. 

Respondent No.1 has been discharged in the first FIR and acquitted in the 

subsequent FIR. No material has been placed on record to show that the 

department proceedings were ever concluded. It is, however, urged that in 

view of the order dated 30.08.2010 (supra), the said proceedings would be 

dependent upon the outcome of case FIR No.1 dated 01.01.2009. 

9.    The question that arises for consideration is whether in the 

peculiar facts and circumstances of the case, the period of suspension, in 

both the spells, could be treated as “on duty” or not, under the Punjab 

Civil Services Rules. 

CWP-24235 and 24251-2025  -8-  

10.    To appreciate the arguments advanced by learned counsel for 

the petitioners, it is necessary to examine both the aforesaid proceedings, 

i.e.  criminal  and departmental,  as  well  as  to  consider  their  outcome  in 

relation  to  the  consequential  action,  in  the  light of  the  well  settled 

principles of service jurisprudence.  

11.    On  a  complaint  made  by  Sh.  S.K. Setia,  the  then  Land 

Acquisition Officer, UT Chandigarh, respondent No.1 was implicated in 

case FIR No.325 dated 05.10.2005. Owing to registration of the aforesaid 

criminal case, respondent No.1 was placed under suspension vide order 

dated 07.10.2005, which was revoked vide order dated 01.03.2006. In the 

said  criminal  case,  the  complainant  failed  to  bring  on  record  any 

incriminating evidence against respondent No.1. Concededly, in the said 

proceedings,  twice  cancellation  reports  had  been  submitted  but  the 

complainant  made  a  statement  that  he  was  not  satisfied  with  the 

investigation.  However,  no  protest  petition  was  filed  by  him. 

Subsequently, an application was moved by the complainant stating that 

record  of  the  case  could  not  be  traced  and  as  such,  he  expressed  his 

inability to pursue the case in the absence of record. Keeping in view the 

aforesaid and that there was no incriminating material against the accused, 

respondent No.1 was discharged by the criminal Court vide order dated 

02.06.2014, which reads as under: 

“On the last date of hearing the complainant had Sought 

time  to  avail  appropriate  remedy  against  the 

cancellation  report  filed  by  the  prosecution  Today an 

application  has  been  moved  by  the  complainant  Sh. 

S.K. Setia,  the  then  Land  Acquisition  Officer,  U.T. 

Chandigarh stating that the record of the case could not 

CWP-24235 and 24251-2025  -9-  

be traced out and accordingly it cannot be established 

whether  the  accused  was  having  knowledge  of 

announcement of award or not. As such he has shown 

his  in  ability  stating  that  he  cannot  pursue  with  the 

present matter in absence of record. Heard. Admittedly 

twice  cancellation  reports  have  been  submitted  in  the 

present matter dated 02.05.2006 and 28.04.2008 and on 

both  the  occasions  the  complainant  had  got  his 

statement recorded to the effect that he was not satisfied 

with the investigation, But till date no protest petition 

has been tiled by the complainant. More so ever, today 

he  has  shown  his  debility  to  pursue  with  the  present 

mater.  Accordingly,  the  cancellation  report  is  hereby 

accepted.  There  is  no  point  keeping  the  present  case 

pending.  The  accused  stands  discharged.  Though  the 

complainant  shall  be  at  liberty  to  avail  in  any  other 

remedy as available under the law, if so advised. File b 

sent  back  to  SSP  Office.  Papers  of  this  Court  be 

consigned to the record room.” 

11.1    Admittedly,  pursuant  to the  charge-sheet dated  30.10.2007, 

considering the reply submitted by the delinquent official, an inquiry was 

instituted.  The  Inquiry  Officer  in  his  report  submitted  on  16.09.2008, 

exonerated respondent No.1 as the charge against him was not proved. 

The relevant portion of the said report reads as thus: 

“6.  I  have  examined  the  evidence  and  record  and  have 

considered  the  written  arguments  submitted  by  P.O. only 

charge  against  Sh.  Sushil  Kumar  Gupta,  C.O.  is  that  he 

pilfered 48 bags. The charge sheet has been issued on the 

basis of a report dated 10.10.2007 of the then Joint Director, 

F&S.  The  report  itself  clearly  mentions  that  the  physical 

verification  was  not  carried  out.  Shortage  was  evidently 

worked  out  on  the  basis  of  the  assumption  that  each  bag 

CWP-24235 and 24251-2025  -10-  

contained  standard  50  k.g.  and  was  also  being  issued 

accordingly.  Actual  position  is  that  surplus  bags  were 

supplied by F.C.I. to make up for the loss of weight through 

moisture loss. This plea of the C.O. in para 16 of the reply 

dated 20.12.07 was not controverted at any stage. Another 

important  factor  which  stands  out  is  the  report  dated 

31.12.2007 which mentions that the quantity (weight) shown 

in stock register tallied with the bills. This does not show 

any shortage. 

7.  In view of the foregoing discussion the charge against 

Sh. Sushil Kumar Gupta, C.O. does not proved.” 

11.2    However,  the  disciplinary  authority  gave  a  dissenting  note 

and  vide  order  dated  25.02.2009,  show  cause  notice was  issued  to 

respondent No.1 proposing to impose penalty of stoppage of one annual 

grade increment with cumulative effect. Respondent No.1 submitted reply 

dated 09.03.2009, wherein it was submitted that he was falsely involved 

in  case  FIR  No.01  dated  01.01.2009.  Thereafter,  vide  order  dated 

30.08.2010,  the  suspension  of  the  applicant/respondent  No.1  was 

ultimately revoked. 

11.3    On  a  query  of  the  Court,  regarding  the  department 

proceedings, learned counsel for the petitioners has not been able to point 

out any material to show that the same ever proceeded beyond the stage of 

issuance of show cause notice and reply thereto. In fact, after revocation 

of the suspension vide order dated 30.08.2010, which was made subject to 

outcome of case FIR No.01 dated 01.01.2009, respondent No.1 retired on 

attaining the age of superannuation on 30.06.2012. However, the period of 

his suspension from 30.10.2007 till 30.08.2010 was not regularized. In the 

absence of any material to show that the departmental proceedings had 

CWP-24235 and 24251-2025  -11-  

concluded,  not  much  reliance  can  be  placed  on  the  contention  that 

respondent No.1, though exonerated by the Inquiry Officer, despite that 

was proceeded against on the basis of a dissenting note recorded by the 

disciplinary  authority.  Nevertheless,  the  charge  levelled  against  the 

delinquent official was required to be proved by leading cogent evidence 

in  the  said  departmental  proceedings.  In  the  absence  of  any  evidence 

having  been  shown,  even  before  this  Court  that  any adverse  order 

imposing  any  punishment  in  the  departmental  proceedings  was  ever 

passed, no adverse inference can be drawn against respondent No.1 qua 

the said departmental proceedings. 

11.4    Moreover,  during  the  trial  in  case  FIR  No.01 dated 

01.01.2009, under Sections 409, 420, 467, 468 IPC, Section 13 (1)(c)(d) 

of  the  Prevention  of  Corruption  Act  and  Section  7  of  the  Essential 

Commodities Act, registered at Police Station Vigilance, UT Chandigarh, 

no evidence was brought on record to suggest that respondent No.1 had 

manipulated the record while preparing the labour charges bills of labour 

contractor  or  had  misappropriated  any  fund.  For  want  of  evidence 

connecting  the  accused  with  the  commission  of  any  of  the  offences 

alleged, respondent No.1 was acquitted on 01.05.2014. The prosecution 

failed to adduce any cogent and convincing evidence to substantiate the 

charge  framed  against  the  accused.  It  was  thus  concluded  that  the 

prosecution had not been able to bring home guilt of the accused, at least 

beyond  reasonable  doubt.  A  meticulous  examination  of  the  judgment 

dated  01.05.2014  passed  by  learned  Special  Judge,  Chandigarh  in  the 

supra case FIR, would show that no direct evidence had been led by the 

prosecution to connect the accused with the alleged offence, in order to 

CWP-24235 and 24251-2025  -12-  

substantiate  the  charge  framed  against  the  accused.  Though  in  the 

concluding  paragraph,  the  learned  Special  Judge  has  observed  that 

providing benefit of doubt, the accused is ordered to be acquitted of the 

charges framed against him, but the said observation is in the light of the 

cardinal principle of criminal law noticed in the preceding paragraph. On 

a complete reading of the judgment dated 01.05.2014, finding has been 

recorded that there was no evidence on record which suggests implication 

of respondent No.1 to the extent of the charge framed against him. Thus, 

the acquittal is for want of evidence against respondent No.1 and not on 

account of having been granted the benefit of doubt. The relevant portion 

of the judgment dated 01.05.2014, is extracted hereunder: 

“28.  Thus, there is nothing on record which suggests that 

any  loss  has  been  incurred  during  the  tenure  of  accused 

Sushil  Kumar  Gupta  at  the  PR  Centre  to  the  Government 

Exchequer.  Further,  it  is  also  proved  on  record  that  no 

complaint  from  any  quarter  were  ever  received  by  the 

department of Food and Supply, U.T., Chandigarh in respect 

of any loss, shortcoming, or non supply of Food Grain to the 

depot holders or mobile vans during the tenure of accused 

Sushil Gupta. It is also proved on record that no pilferage of 

any kind of food grains has ever been committed by accused 

Sushil Kumar Gupta. The prosecution has failed to prove on 

record any entrustment of such food grains to Sushil Kumar 

Gupta accused which were never disbursed or supplied by 

him further to the depot holders or other centers under Food 

& Supply Department, U.T., Chandigarh.” 

“30.  The another allegation levelled against Sushil Kumar 

Gupta,  accused  by  the  prosecution  is  that  Labour  Charges 

Bills  of  PR  Centre  were  prepared,  verified  and  passed  by 

Sushil Kumar Gupta himself without any authority and has 

misappropriated the government funds. In order to prove the 

aforesaid  allegation,  the  prosecution  has  examined labour 

CWP-24235 and 24251-2025  -13-  

Contractor  Amar  Chand  as  PW-12,  however,  this  witness 

has admitted in his cross examination that being illiterate he 

used  to  request  the  Incharge,  P.R.  Centre  or  some  other 

person like depot holder if available to prepare the bills for 

him  and  Mangal  Singh,  Inspector,  H.R.  Kalia,  Ashwani 

Kumar etc. have also prepared his bills on his request and he 

has simply signed the same in token of the accuracy of the 

same. He further admitted that he used to receive payment 

from the department of loading-unloading charges, stacking, 

weighment of the food grains at the P.R. Centre in view of 

the  contract  approved  by  the  department.  Thus,  from  the 

above it is evident that there is no evidence on record which 

suggests that Sushil Kumar Gupta, accused has manipulated 

the record while preparing the labour charges bills of labour 

contractor or has misappropriated any fund.” 

“33.  Thus, by now this Court has come to the conclusion 

that prosecution has failed to connect accused Sushil Kumar 

Gupta with the commission of any of the offences. It was 

incumbent  upon  the  prosecution  to  adduce  cogent  and 

convincing  evidence  in  order  to  substantiate  the  charge 

framed  against  the  accused.  It  is  the  cardinal  principle  of 

criminal law that in criminal cases, the guilt of the accused 

is to be proved by indubitable evidence and the conjectures 

and surmises, however strong may be, cannot take place of 

proof.  The  benefit  of  doubt  as  and  when  the  same  arises, 

however  marginal  the  same  may  be,  is  bound  to  tilt in 

favour of the accused. 

34.  In the light of what is discussed above and  without 

elaborating  further,  it  is  held  that  the  prosecution  has  not 

been able to bring home guilt to the accused at least beyond 

reasonable  doubt.  Resultantly,  providing  benefit  of  doubt, 

the accused is ordered to be acquitted of the charges framed 

against him. File be consigned to the record room.” 

12.     A bare perusal of the above reproduction would show that 

though, in paragraph 34, it has been mentioned that the benefit of doubt is 

CWP-24235 and 24251-2025  -14-  

being given to the accused but, in paragraph 33, the finding of the Court is 

that  the  prosecution  has  failed  to  connect  the  accused  with  the 

commission of any offence. Once there is a bit of confusion in paragraphs 

33  and  34,  the  full  judgment  is  to  be  seen  as  to  what  is  the  basis  of 

acquittal  by  the  court.  A  bare  reading  of  the  order  passed  by  the 

competent  Court  of  law  shows  that  there  was  no  material  brought  on 

record to connect the accused with the alleged offence. Once there is no 

material, it cannot be said that the benefit of doubt is to be given to acquit 

the  accused.  The  benefit  of  doubt  is  only  given,  where  the  material  is 

brought on record but the same casts some shadow of doubt,  which is not 

the case qua the respondent herein. Therefore, for all intents and purposes, 

respondent  No.1  was  acquitted  because  the  prosecution  had  failed  to 

connect the accused with the commission of offence and did not adduce 

cogent evidence to substantiate the charges framed against the accused. 

Hence,  it  has  to  be  treated  as  acquittal  on  merits for  all  intents  and 

purposes.  

13.    It would be gainful to make a reference to the settled legal 

position  on  the  subject.  A  coordinate  bench  of  this  Court  while 

considering  a  similar  proposition  in Bhag  Singh  vs.  Punjab  and  Sind 

Bank, 2005 (6) SLR 464 held that when acquittal in criminal proceedings 

is for want of evidence, mere mention of benefit of doubt by the criminal 

Court is superfluous and baseless. It was further held that the mere use of 

expression ‘benefit of doubt’ or ‘not proved beyond reasonable doubt’ by 

the trial Court or the appellate Court, cannot be permitted to convert an 

acquittal on the ground of no evidence, to something less than that. It was 

further  held  that  the  concepts  of  ‘Honourable  Acquittal’,  ‘fully 

CWP-24235 and 24251-2025  -15-  

exonerated’  or  ‘acquitted  of  blame’  are  all  unknown  to  the  Criminal 

Procedure  Code,  1973.  Therefore,  the  term  ‘benefit of  doubt’  cannot 

detract from the impact of the acquittal. A similar view expressed by the 

learned single Judge in Jagmohan Lal v. State of Punjab through Secy. 

to Punjab Govt. Irrigation and others., AIR 1967 Punjab and Haryana 

422, was relied upon by the supra Division Bench, wherein it was held 

that  it  is  futile  to  expect  a  finding  of  either  honourable  acquittal  or 

complete innocence in a judgment of acquittal. The reason is obvious; the 

criminal Courts are not concerned to find the innocence of the accused. 

They are only concerned to find whether the prosecution has succeeded in 

proving beyond a reasonable doubt the guilt of the accused. The relevant 

portion  of  the  judgment  in Bhag  Singh’s  case  (supra),  is  reproduced 

hereunder:- 

“It was in view of the aforesaid findings that the Division 

Bench  held  that  the  employee  had  not  been  honourably 

acquitted.  We  have  extracted  the  relevant  part  of  the 

judgment  given  by  the  trial  court  in  the  present  case.  A 

perusal of the same would show the use of the expression by 

the learned trial court that the prosecution has failed to bring 

home  the  charge  to  the  accused  beyond  any  reasonable 

doubt, would not obliterate the earlier discussion of the trial 

Court which clearly established that there was no evidence 

against  the  petitioner  which  would  tend  to  show  that  the 

petitioner  was  involved  in  any  undesirable  activities. 

Therefore, the observations made by the Division Bench in 

the  case  of  Kerala  State  Handloom  Development 

Corporation  Ltd.  (supra),  would  not  be  applicable  to  the 

facts and circumstances of the present case.”

14.    Before  the  Tribunal,  respondent  No.1  had  also relied  upon 

the division bench judgment in Smt. Poonam Rani vs. Uttar Haryana 

CWP-24235 and 24251-2025  -16-  

Bijli Vitran Nigam Ltd. 2008(1) SCT 819 and Shiv Kumar Goel vs. State 

of Haryana, 2007(1) SLR 633, which are fully applicable to the facts of 

the present case.  

15.    In the present case, respondent No.1 was discharged in case 

FIR No.325 dated 05.10.2005 as the complainant could not produce any 

incriminating evidence against him. Learned counsel for the petitioners is 

not in a position to refute that the case law relied upon by her would not 

be applicable in the proceedings in case FIR No.325 dated 05.10.2005, 

whereby the cancellation report was accepted and respondent No.1 was 

discharged vide order dated 02.06.2014.  

15.1    As  noticed  hereinabove,  respondent  No.1  was  acquitted  in 

case FIR No.01 dated 01.01.2009 vide judgment dated 01.05.2014. The 

department having failed to bring any incriminating evidence to connect 

respondent  No.1  with  the  offences  alleged,  the  accused  was  fully 

exonerated of the charge framed against him.  

15.2    Similarly, the departmental proceedings wherein respondent 

No.1 had been charge-sheeted on 30.10.2007, were dropped for all intents 

and  purposes,  as  on  the  same  set  of  allegations,  FIR  No.01  dated 

01.01.2009 (supra) had been registered. Respondent No.1 was allowed to 

rejoin  duty  by  revoking  the  suspension  w.e.f.  30.08.2010,  when 

investigation/proceedings in case FIR No.01 dated 01.01.2009 were still 

under way.  

16.    It  would  be  apposite  to  refer  to  the  relevant rules  of  the 

Punjab Civil Services Rules, Volume-I, which are extracted hereunder:- 

 “7.3.  (1)  When  a  Government  employee,  who  has 

been  dismissed,  removed  or  compulsorily  retired,  is 

CWP-24235 and 24251-2025  -17-  

reinstated as a result of appeal, revision or review, or would 

have  been  so  reinstated  but  for  his  retirement  on 

superannuation while under suspension or not, the authority 

competent to order re-instatement shall consider and make a 

specific order– 

(a)   regarding the pay and allowances to be paid to 

the Government employee for the period of his 

absence  from  duty  including  the  period  of 

suspension, preceding his dismissal, removal or 

compulsory retirement, as the case may be; and 

(b)   whether or not the said period shall be treated 

as a period spent on duty. 

(2)  Where  the  authority  competent  to  order  re-

instatement  is  of  opinion  that  the  Government  employee, 

who had been dismissed, removed or compulsorily retired, 

has been fully exonerated, the Government employee shall, 

subject to the provisions of sub-rule (6), be paid his full pay 

and allowances to which he would have been entitled, had 

he not been dismissed, removed or compulsorily retired or 

suspended, prior to such dismissal, removal or compulsory 

retirement, as the case may be: 

Provided that where such authority is of opinion that 

the  termination  of  the  proceedings  instituted  against  the 

Government  employee  had  been  delayed  due  to  reasons 

directly  attributable  to  the  Government  employee  it  may, 

after giving him an opportunity to make representation and 

after  considering  the  representation,  if  any,  submitted  by 

him, direct, for reasons to be recorded in writing, that the 

Government  employee  shall,  subject  to  the  provisions  of 

sub-rule (7), be paid for the period of such delay only such 

amount (not being the whole) of pay and allowances, as it 

may determine. 

(3) In a case falling under sub-rule (2), the period of 

absence  from  duty  including  the  period  of  suspension 

preceding dismissal, removal or compulsory retirement, as 

CWP-24235 and 24251-2025  -18-  

the case may be, shall be treated as a period spent on duty 

for all purposes.” 

7.3-B.  (1)  When  a  Government  employee  who  has 

been  suspended  is  reinstated  or  would  have  been  so re-

instated  but  for  his  retirement  on  superannuation  while 

under  suspension  the  authority  competent  to  order  re-

instatement shall consider and make a specific order –  

(a)  regarding the pay and allowance to be paid to the 

Government  employee  for  the  period  of 

suspension ending with re-instatement or the date 

of his retirement on superannuation, as the case 

may be; and  

(b)  whether or not the said period shall be treated as 

a period spent on duty.  

(2) Notwithstanding anything contained in rule 7.3 or 

rule 7.3-A, where a Government employee under suspension 

dies before the disciplinary or court proceedings instituted 

against him, are concluded, the period between the date of 

suspension and the date of death shall be treated as spent on 

duty for all purposes and his family shall be paid the full pay 

and allowances for that period to which he would have been 

entitled, had he not been suspended, subject to adjustment in 

respect of subsistence allowance already paid.  

(3)  Where  the  authority  competent  to  order  re-

instatement  is  of  opinion  that  the  suspension  was  wholly 

unjustified, the Government employee shall, subject to the 

provisions  of  sub-rule  (8),  be  paid  the  full  pay  and 

allowances to which he would have been entitled, had he not 

been suspended:  

Provided that where such authority is of opinion that 

the  termination  of  the  proceedings  instituted  against  the 

Government  employee,  had  been  delayed  due  to  reasons 

directly  attributable  to  the  Government  employee,  it  may, 

after giving him an opportunity to make his representation 

and after considering the representation, if any, submitted by 

CWP-24235 and 24251-2025  -19-  

him, direct, for reasons to be recorded in writing, that the 

Government employee shall be paid for the period of such 

delay only such amount (not being the whole) of such pay 

and allowances as it may determine.  

(4) In a case falling under sub-rule (3), the period of 

suspension shall be treated as a period spent on duty for all 

purposes.  

(5) In cases other than those falling under sub-rules 

(2) and (3), the Government employee shall, subject to the 

provisions of sub-rules (8) and (9), be paid such amount (not 

being  the  whole)  of  the  pay  and  allowances  to  which  he 

would have been entitled, had he not been suspended, as the 

competent  authority  may  determine,  after  giving  notice  to 

the  Government  employee  of  the  quantum  proposed  and 

after  considering  the  representation,  if  any,  submitted  by 

him  in  that  connection  within  such  period  as  may  be 

specified in the notice.  

(6) Where suspension is revoked pending finalisation 

of  the  disciplinary  or  court  proceedings,  any  order  passed 

under sub-rule (1) before the conclusion of the proceedings 

against the Government employee shall be reviewed on its 

own motion after the conclusion of the proceedings by the 

authority mentioned in sub-rule (1) who shall make an order 

according to the provisions of sub-rule (3) or sub-rule (5), as 

the case may be.  

(7) In a case falling under sub-rule (5), the period of 

suspension  shall  not  be  treated  as  a  period  spent  on  duty 

unless  the  competent  authority  specifically  directs  that  it 

shall be so treated for any specified purpose: Provided that if 

the  Government  employee  so  desires  such  authority  may 

order that the period of suspension shall be converted into 

leave  of  any  kind  due  and  admissible  to  the  Government 

employee. Note.–The order of the competent authority under 

the preceding proviso shall be absolute and no sanction of 

the higher authority shall be necessary for the grant of– (a) 

extraordinary leave in excess of three months in the case of 

CWP-24235 and 24251-2025  -20-  

temporary Government employee; and (b) leave of any kind 

in excess of five years in the case of permanent Government 

employee.  

(8)  The  payment  of  allowances  under  sub-rule  (2), 

sub-rule  (3)  or  sub-rule  (5)  shall  be  subject  to  all  other 

conditions under which such allowances are admissible. (9) 

The amount determined under the proviso to sub-rule (3) or 

under  sub-rule  (5)  shall  not  be  less  than  the  subsistence 

allowance and other allowances admissible under rule 7.2” 

17.    On  a  conspectus  of  the  aforesaid,  it  is  well  settled  that  a 

Government employee who had been dismissed, removed or compulsorily 

retired, or having been fully exonerated, is to be paid his full pay and 

allowances to which he would have been entitled but for the aforesaid, 

and the period of suspension is to be treated as period spent on duty for all 

purposes. As per the rules reproduced hereinbefore, it is clear that where 

an employee who has been dismissed from service and remains out of 

service  but  after the  exoneration  is brought back into  the service,  then 

also, he/she is entitled for full salary, whereas, respondent No.1 here is on 

a much better footing as, he was never dismissed from service but was 

only suspended and his suspension was also revoked so as to be reinstated 

into service and has already been exonerated of all the allegations alleged 

against him in the criminal proceedings and the allegations alleged against 

the departmental proceedings were never taken to the logical end so as to 

impose any punishment upon him prior to the date he is superannuated 

from service in the year 2012. Hence, if the consequential benefit of the 

service for which an employee remained out from the job is to be treated 

as a duty period with consequential benefits upon exoneration, respondent 

CWP-24235 and 24251-2025  -21-  

No.1 could not have been denied the benefit of treating his suspension 

period  as  a  duty  period  with  consequential  benefits  as  no  allegations 

alleged  against  him  in  the  criminal  proceedings  stood  proved,  and  the 

departmental  proceedings  never  got  concluded  so  as to  impose  any 

punishment.

18.    In  all  fairness  to  learned  counsel  for  the  petitioners,  the 

judgments  relied  upon  by  her  are  being  individually  discussed  and  the 

same  are  distinguishable  on  facts  and  in  law;  hence,  the  same  are  not 

applicable in the present case.   

19.    In Iqbal Singh’s case (supra), the Government employee was 

suspended on account of registration of murder case and his arrest by the 

police. In the said case, the said employee was acquitted on benefit of 

doubt  and  thereafter,  was  permitted  to  rejoin.  Back  wages  to  the  said 

employee were denied as it was held that the department cannot be at fault 

for having kept him out of service whereas in the facts and circumstances 

of the present case as held earlier, the acquittal of the respondent herein, 

was  on  the  ground  that  the  evidence  was  not  brought  connect  the 

respondent with the allegations alleged.  

20.    In   Suraj  Bhan’s  case  (supra),  the  employee  was 

dismissed due to conviction and was subsequently acquitted on benefit of 

doubt. It is also noticed that the allegations against the employee were 

levelled by a third person, relating to cheating, wherein he was held guilty 

and  upon  his  conviction,  he  was  dismissed  from  service.  In  the  said 

circumstances, it could not be said that the department had any role to 

play  either  in  initiating  criminal  proceedings  or  in  the  conviction 

thereafter. Applying the settled principle of law by the Hon’ble Supreme 

CWP-24235 and 24251-2025  -22-  

Court in Civil Appeal No.8565 of 2003 titled as Union of India vs. Jaipal 

Singh,  decided  on  03.11.2003,  reported  in (2004)  1  SCC  121,  the 

Government  employee  was  denied  the  benefit  of  back wages  upon  his 

reinstatement.  However,  the  factual  position  is  very  different  in  the 

present  case,  wherein  respondent  No.1  stands  fully exonerated  of  the 

charge against him, as the prosecution miserably failed to bring on record 

incriminating evidence against him.  

21.    Similar was the factual and legal position in Dnyaneshwar 

Kashinath Shingane’s case (supra), wherein the Government employee 

was  suspended  due  to  the  FIR  filed  against  him  for offences  under 

Sections 498-A, 307, 494 read with Section 34 of the Indian Penal Code. 

It  was  further  held  in  the  said  case  that  the  employee  faced  criminal 

prosecution  arising  out  of  his  private  affairs  unconnected  with 

performance of his duties. However, the same is not so in the present case.  

22.    In Baldev Singh’s case (supra), the employee was convicted 

in  the  criminal  case  and  thereafter,  dismissed  from  service.  On  being 

acquitted in appeal and thereafter, being reinstated, it was held that merely 

because there has been an acquittal does not automatically entitle him to 

get salary for the concerned period under the relevant provisions of the 

Army Act, 1950. The Punjab Civil Services Rules were not involved or 

discussed in that decision and thus, the said judgment is not applicable, as 

such.  

23.    No other argument has been raised. 

24.    Accordingly,  keeping  in  view  the  aforesaid  discussion  and 

that  the  petitioners  have  not  been  able  to  make  out  a  case  that  the 

impugned judgment passed by the Central Administrative Tribunal suffers 

CWP-24235 and 24251-2025  -23-  

from any perversity either on facts or on law or any jurisdictional error 

warranting interference, the instant writ petitions being devoid of merit, 

are dismissed.  

25.    A photocopy of this order be placed on the connected file.  

    (HARSIMRAN SINGH SETHI)                 (VIKAS SURI) 

           JUDGE                            JUDGE 

21.08.2025   

sumit.k 

Whether speaking/reasoned :    Yes   No   

Whether Reportable :      Yes  No