A. Chakarabarti, J. - (1.) The petitioner has challenged the continuation of the petitioner under suspension more than six months without serving a charge sheet.
(2.) The facts of the case as made out in the writ petition are that the petitioner was suspended by the order dated January 31, 1994 (Annexure-1 to the writ petition.) As the suspension of the petitioner was in contemplation of a disciplinary proceeding and no charge-sheet was served for a long time, the petitioner moved the present writ petition in August, 1994. During the pendency of the writ petition charge-sheet was served in December, 1994.
(3.) Counter and rejoinder-affidavits have been filed.;