U.C. Srivastava, S.H.A. Raza, JJ. - (1.) This writ petition is directed against the suspension order dated 6.11.1982. contained in Annexure-6 A short question is involved in this writ petition as to whether the charge-sheet has been served or not and enquiry has been concluded or not against the petitioner. No useful purpose would be served in keeping this writ petition alive, hence we finally disposed of this writ petition with the following directions ; (1) If the charge-sheet was served upon the petitioner, but the enquiry was not concluded despite the petitioner filed his reply and cooperated in the enquiry, the impugned order of suspension shall stand revoked. (2) If the disciplinary enquiry has since been concluded and final order has been passed therein, the order of suspension shall merge in the final (3) If the petitioner has not filed reply to the charge-sheet or the proceedings have not been concluded because of the failure of the petitioner to cooperate, the writ petition shall stand dismissed and the stay order shall stand vacated. order. The writ petition stands disposed of, finality. Petition disposed of.;