- (1.) The petitioner is under suspension since May, 1989 vide order Annexure P. 7 dated 24.4.90. The headquarter of the petitioner has been changed from Ladwa to Sirsa and he has been directed not to leave the station without prior permission. This order is in violation of 1986(1) S.L.R. 573 and 1980(3) S.L.R. 136.
(2.) According, we quash the order Annexure P.7 and direct the respondents not to pass such orders again so long as the petitioner is under suspension.
(3.) With this order and direction the writ petition stands disposed of. Orders accordingly.;