Paritosh K. Mukherjee, J. - (1.) Writ petition itself can be disposed of finally, as it appears that the petitioner has repeatedly been harassed by passing orders of suspension on different dates.
(2.) First order of suspension was passed on December 23, 1993 which was subsequently revoked by the Deputy Inspector General of Police on December 29, 1993.
(3.) Again it appears petitioner has been placed under order of suspension on December 30, 1993, but still no charge-sheet has been issued by the competent disciplinary authority to enquire into the conduct of the petitioner.;