- (1.) S. R. Alam, J. It is alleged that the petitioner is under suspension since 10-3-1997 but till date nattier the charge-sheet has been served nor the proceeding has been concluded. It is also alleged that the petitioner has not been paid subsistence allowance from the date of suspension.
(2.) ALTHOUGH a copy of this petition has been served on Sri Tarun Verma but he is not present. Issue notice to the respon dents through registered post with AD returnable within a month to show cause, as to why this petition be not admitted and disposed of at the admission stage itself. Considering the submission and in view of the facts of the case, it is directed that the respondent shall ensure that the subsistence allowance is paid to the "petitioner regularly as per Rules and Regulations until further orders of this Court. .;