- (1.) Heard learned counsel for the parties.
(2.) By way of filing the present writ petition, the petitioner has challenged the order dated 9.6.2004 (Annexure-10).
(3.) Vide order dated 3.5.2005, the effect and operation of the order dated 9.6.2004 was stayed by Coordinate Bench of this Court. The petitioner is continuing on the post.;