B.D. Agrawal, A.P. Misra, JJ. - (1.) The petitioner who is sub-inspector of Police, has been placed under suspension by order of Senior Superintendent of Police, dated April 16, 1986. Contention raised for the petitioner is that there is no disciplinary proceeding ora judicial proceeding pending against him. In case no charge-sheet has been submitted in connection with any criminal case or there has been charge-sheet given to the petitioner in any departmental proceeding, the impugned suspension order dated 16th April, 1986 (vide Annexure-1 to the petition) shall stand set aside. However, the authorities may proceed in the matter afresh in accordance with law. A certified copy of this order may be given to the counsel for the petitioner within 24 hours. Petition is disposed of accordingly. Petition decided accordingly.;