Ashok Bhushan, J. - (1.) Heard Sri D.S.P. Singh, learned counsel for the petitioner, Sri B.D. Pandey, learned counsel appearing for respondent Nos. 2, 3 and 4 and learned Standing Counsel.
(2.) Counter and rejoinder affidavits have been exchanged between the parties and with the consent of the parties, the writ petition is being finally disposed of.
(3.) By this writ petition, the petitioner has prayed for quashing the order dated 13th October, 2009 whereby the petitioner has been suspended.;