- (1.) It is stated by the learned counsel appearing on behalf of Dr. H. Borobabu Singh that all the necessary steps in pursuance, of the impugned orders of this Court have been taken by the respondent and the respondent is proposing to file an affidavit in this regard giving the details. Mr. M.C. Bhandare, the learned counsel for the petitioners and Mr. G. Ramaswamy, Attorney General Suggest that in the circumstances, the case should. be adjourned to July, 1992 to an able the respondent to file the affidavit. Accordingly, the case is adjourned to the 21st July, 1992. W.P. (C) No. 232/92: The Writ Petitioner has been placed under suspension by an order dated April 15, 1992 as contained in Annexure-K to the supplementary affidavit of the petitioner, although he has not been served with any charge sheet so far. We have heard the alearned counsel for the petitioner, Mr. Arvind Kumar on behalf of Dr. H. Borobabu Singh and Mr. Bhattacharya. We direct that the operation of the aforesaid order of suspension of petitioner shall remain stayed until further order of this Court. The case is adjourned to be listed on July 21, 1992 along with the Contempt P. No.351/91.;