M.Katju, J. - (1.) The petitioner is challenging the order of suspension and an order taking away his administrative and financial powers.
(2.) We have heard learned counsel for the parties.
(3.) So far as the suspension order is concerned, we have already stayed the suspension order by our interim order dated 7.1.2002 and we direct that the stay order dated 7.1.2002 will continue till the enquiry against the petitioner is complete.;