SANTOSH GURUNG Vs. STATE OF C G

JUDGEMENT

(1.) LEARNED counsel for the parties are heard on admission.

(2.) APPELLANT Santosh Gurung has filed this writ appeal against the order dated 14.10.2008, passed in W.P.(S) No.5679/2008.

(3.) THE petitioner, thus in substance, was seeking quashing of the order dated 23.07.2008 whereby he was placed under suspension and the charge sheet dated 05.09 2008.