- (1.) HEARD learned counsel for the petitioner and learned Standing counsel.
(2.) AS desired by the learned counsel for the parties I decide this case finally at this stage.
(3.) LEARNED counsel for the petitioner submits that order dated 6. 4. 1996, whereby the petitioner has been suspended form the post of Bill Clerk/officiating head Clerk is liable to be set aside on the ground that in the said order it has not been indicated that the disciplinary proceedings were either under contemplation or proceeding against him. In support of his submission learned counsel for the petitioner has placed reliance on the decision in the case of Pijush Kanti Banerjee v. Union of India and others (1981 1 SLJ 371) and Channamalappa Kallappa v. S. M. Kegur, Mysore (1969 SLR 882 ).;