M. Katju, J. - (1.) HEARD the learned Counsel for the petitioner and Shri O. P. Singh learned Standing Counsel.
(2.) THIS writ petition has been filed against the impugned suspension order dated 4 -9 -1992. Against the same order, the petitioner has already filed writ petition No. 10078 of 1993 which is pending. When I asked the learned Counsel for the petitioner why a second writ petition has been filed the reason he gave was that since the earlier writ petition could not be taken up for hearing, hence, a second writ petition has been filed. In my opinion this is no ground for filing the second writ petition. This writ petition is accordingly dismissed.;