BALJINDER SINGH Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) With the consent of parties the writ petition is being disposed of passing consent directions.

(2.) Pending initiation of disciplinary inquiry, vide order dated 14.12.2009 petitioner has been suspended. The suspension has been continued from time to time and there is a dispute whether the continuation of the suspension is as per law.

(3.) Charge sheet has been served upon the petitioner and the inquiry officer is in the process of completing the inquiry.