Sudhir Agarwal, J. - (1.) THE writ petition is directed against the order of suspension dated 28.06.2008 (Annexure -5 to the writ petition), passed by Senior Superintendent of Police, Mathura.
(2.) LEARNED Counsel for the Petitioner has filed supplementary affidavit giving present status of inquiry. It is stated that oral inquiry is concluded and the inquiry report was submitted on 30.01.2009, but thereafter no final order has been passed. Moreover a perusal of the inquiry report shows that it was held as a preliminary inquiry and there also the charges were not found proved.
(3.) BE that as it may, it is evident that the Petitioner was placed under suspension for last more two and a half years without even issuing charge -sheet to him till date.;