J.K.Mathur - (1.) THIS petition has been directed against an order passed by the opposite parties suspending the petitioner pending enquiry on 16-6-1990.
(2.) I have heard learned counsel for the petitioner and learned counsel for the opposite parties. The petition is being disposed of finally. On behalf of petitioner it has been urged that he was served with a charge sheet and has already filed an explanation but the enquiry is not being concluded so that he may not be able to be reinstated before July, 1991 when he is due to retire. In view of circumstances of the case, the opposite parties shall complete the enquiry by the end of May, 1991, in case the petitioner produces a copy of this order before the enquiry officer or before the Secretary, Medical Education within seven days from today. In case enquiry is pot so completed, the order of suspension shall cease to be effective. However, in case the petitioner does not cooperate in the enquiry and absents himself inspire of prior notice, this order will not be available to him. The petition is disposed of accordingly.
(3.) COPY of this order may be issued to the learned counsel within two days on payment of usual charges. -- Petition allowed.;