Sanjeev Prakash Sharma, J. - (1.) Heard learned counsel for the parties.
(2.) The facts culled out from the record are that the petitioner had been involved in Anti-corruption Bureau case and was initially suspended on 19.04.1999 in contemplation of initiation of departmental inquiry against him. However, the suspension order was revoked vide order dated 27.07.2000, in contemplation of departmental (2 of 5 ) [CW-1236/2010] inquiry, which may be continued thereafter.
(3.) It has come out that on account of ACB case, the petitioner was placed under judicial custody from where he was bailed out on 29.11.2007 in view thereof he remained in jail for more than 48 hours.;