- (1.) Heard learned counsel for the petitioner and the counsel appearing on behalf of the State.
(2.) Though, the petition is listed for admission, but since both the counsels have agreed, I am deciding this writ petition finally.
(3.) The order referred in the instant petition is dated 6th May, 2010, which is a suspension order issued by Joint Secretary, Health, Medical Education and Family Welfare Department, Government of Jharkhand.;