Sudhir Agarwal, J. - (1.) With the consent of learned counsel for the parties, this writ petition is being decided finally at this stage under the Rules of the Court on the basis of the record of writ petition.
(2.) The grievance of the petitioner is that he was placed under suspension vide order dated 10.3.2000 but till date neither any charge-sheet has been issued to the petitioner nor the departmental inquiry has proceeded and the respondents illegally and arbitrarily are continuing the petitioner under suspension.
(3.) This Court vide order dated 10.10.2007 granted time to the respondents to file counter-affidavit but till date neither any counter-affidavit has been filed nor otherwise the respondents have shown any reason as to why they have not initiated or completed departmental inquiry so far.;