- (1.) We have heard Shri M.D. Singh 'Shekhar', learned Senior Counsel assisted by Shri Shailendra Kumar Singh, learned Counsel for the petitioner, and the learned Standing Counsel appearing for the respondents. Affidavits have been exchanged between the parties. With the consent of the learned Counsel for the parties, the writ petition is being disposed of at this stage.
(2.) The present writ petition has been filed, inter alia, praying for quashing the order dated 15.12.2008 (Annexure-5 to the writ petition) whereby departmental proceedings were initiated against the petitioner, and the petitioner was placed under suspension.
(3.) The charge against the petitioner, as mentioned in the Suspension Order dated 15.12.2008, was that the petitioner had taken admission in M.B.B.S. Course in the Scheduled Caste quota on the basis of a forged caste certificate.;