Following exoneration, the absence period must be regularized as admissible leave with corresponding leave salary.

The applicant sought salary for the period from 3 August 2021 to 15 August 2022, regularisation of that period as leave, fixation of his pay in the cadre of Assistant Commissioner, and arrears with interest

Disciplinary proceedings under Rule 14 of the CCS (CCA) Rules, 1965, had been initiated over his alleged unauthorised absence during that period

After the hearing in the OA had concluded, the applicant placed before the Tribunal the Disciplinary Authority’s order dated 8 October 2026, which exonerated him of the charge

Whether, following the applicant’s exoneration, the respondents should regularise the period of absence and pay him leave salary for that period

Whether the applicant was entitled to interest on the arrears, and, if so, on what terms

Whether the applicant was entitled to pay fixation in the cadre of Assistant Commissioner and consequential arrears

The Tribunal referred to disciplinary proceedings initiated under Rule 14 of the CCS (CCA) Rules, 1965, but identified no further statutory provision or precedent as the basis of its decision

It directed that the period be regularised by granting leave “as due and admissible” and that leave salary be paid according to the applicant’s entitlement under the applicable rules and law

It declined to award interest in the first instance because non-payment had resulted from the disciplinary proceedings, but directed that 8% interest would be payable on the arrears if payment was not made within the stipulated time

The applicant’s exoneration removed the disciplinary basis on which his alleged unauthorised absence had been treated as unresolved. The Tribunal therefore directed the respondents to regularise the period through leave, subject to the leave due and admissible under the applicable rules, and to pay the corresponding leave salary

It declined the applicant’s request for immediate interest because the non-payment arose in the context of the disciplinary proceedings, but imposed conditional interest to secure compliance with its 30-day payment direction

The order does not separately address the request for fixation of pay in the cadre of Assistant Commissioner.

No immediate interest was awarded; however, if payment was delayed beyond that period, 8% interest on the arrears would be payable and recoverable from the officials responsible for the delay

No order as to costs was made