LAWS(CHH)-2009-1-21

L S NIGAM Vs. STATE OF C G

Decided On January 28, 2009
L S Nigam Appellant
V/S
State Of C G Respondents

JUDGEMENT

(1.) HEARD on IA No.04, application for taking additional documents on record.

(2.) NOT opposed.

(3.) THIS petition is directed against the order dated 13.10.2008 (Annexure P/1) whereby, the petitioner has been suspended from the post of Professor (Ancient Indian History) pending departmental enquiry.