- (1.) The petitioners who are members of Municipal Board, Kotputli, filed the present writ petition for prohibition and prayed that the respondents No. 1 and 2 be restrained from cancelling or withdrawing the suspension order of the respondent No. 4, who is Chairman of the Municipal Board, Kotputli.
(2.) The relevant facts of the writ petition are that on receipt of a complaint of misconduct against the respondent No 4, the Government, after making enquiry, suspended him vide its order dated 19.4.1991. The relevant portion of the suspension order is as below :-
(3.) The respondent No. 4, Shri Shanker Lal Saini, challenged the said order by filing Writ Petition No. 2270/1991, before this Court and this Court after hearing learned counsel for the parties, dismissed the Writ Petition, vide order dated 12.11.1992. Against the aforesaid order, the respondent No. 4 filed D.B. Civil Special Appeal No. 638/1992, which was dismissed vide order dated 19.11.1992, marked Annexure 3.;