SATYA POOT MEHROTRA, KASHI NATH PANDEY, J. - (1.) THE present Writ Petition under Article 226 of the Consittution of India has been filed by the petitioner, inter -alia, praying for issuance of direction to decide the Representation/Appeal dated 05.02.2007 filed by the petitioner.
(2.) AFFIDAVITS have been exchanged between the parties. The Writ Petition is being disposed of at this stage with the consent of the learned counsel for the parties. From the averments made in the Writ Petition and other affidavits on the record, it appears that the petitioner was appointed as Assistant Engineer in the Public Works Depatment on 15.09.1983. The State Government by its letter dated 13.04.1993, confirmed the services of the petitioner.
(3.) THE petitioner was placed under suspension by the order dated 26.10.2005 (Annexure 1 to the Writ Petition), and the disciplinary proceedings were initiated against the petitioner.;