- (1.) Despite service of notice none appears on behalf of the School Authority when the matter is called on.
(2.) This writ petition relates to the challenge of an order of suspension issued against the petitioner. The claim of the petitioner concerning the criminal case that he has been suspended from his service with effect from March 10, 2004. It has been categorically stated in the writ petition that no departmental proceeding has been initiated against him.
(3.) Learned Counsel for the petitioner submits that his client cannot be kept suspended for an unlimited period.;