- (1.) Heard learned counsel for the appellant and learned Standing Counsel.
(2.) This is an appeal against an order dated 1.8.2006 passed by the Hon'ble Single Judge disposing of the writ petition directing for conclusion of the inquiry within three months from the date of submission of a certified copy of the order.
(3.) The appellant was under suspension on 20.12.2005 on the basis of a news item telecast by news channel showing the appellant having accepting a bribe. Learned counsel for the appellant submits that the amount which he received was, in fact, an amount of payment of house tax. He submits that suspension was unjustified.;