Yashwant Varma, J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) Bearing in mind the nature of the order which this Court proposes to pass, learned Standing Counsel chooses not to file a counter affidavit and states that the petition may be disposed of at the admission stage itself.
(3.) This petition challenges an order of suspension dated 22 December 2017 which records that pursuant to a complaint received from one Madhu Singh, the Department has, prima facie, formed the view that the petitioner had abused his position thus, warranting initiation of disciplinary proceedings. It is not disputed before this Court that till date the enquiry proceedings have not commenced and all that has occurred is a preliminary enquiry being conducted by the Department.;