Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) This petition has been filed challenging the impugned order of suspension dated 11.2.2000, passed by respondent No. 4, which is appended as Annexure-5 to the writ petition.
(3.) At the time of admission, the following ad interim order was passed : "Heard learned counsel for the petitioner and learned standing counsel appearing for the respondents. The standing counsel shall file counter-affidavit within two months. Until further orders of this Court, the effect and operation of the impugned suspension order dated 11.2.2000 passed by respondent No. 4, Annexure-5 to the writ petition, issued under the direction of respondent No. 2 dated 29.1.2000, shall remain stayed. ";