- (1.) TARUN Agarwala, J. Heard the learned Counsel for the parties.
(2.) THE petitioner has challenged the suspension order dated 30th September, 2005. THE Court, by an interim order dated 22. 11. 2005, has stayed the suspension order, and further, directed the respondents to bring the proceed ings to its logical end at the earliest. THE learned Counsel for the petitioner submitted that no disciplinary proceeding has been initiated so far. In view of the aforesaid and in view of the perusal of the suspension order, I find that suspension order could not be issued on the charges levied against the petitioner. Consequently, the impugned suspension order cannot be sustained and is quashed. The writ petition is allowed. It is open to the respondents to conclude the disciplinary proceedings, if they have initiated, at the earliest. Petition Allowed. .;