RANJANA SOOD Vs. NDMC AND ORS

JUDGEMENT

(1.) This is a writ petition totalling to about 85 pages, wherein Prayer Clause runs from (a) to (s).

(2.) De hors the aspect of the number of prayers made, counsel for the petitioner says that essentially, there are two aspects under challenge. First is the issue of suspension of the petitioner. The second aspect is the challenge to the departmental proceedings which have been initiated against the petitioner.

(3.) So far as the aspect of suspension is concerned, it is not disputed that the suspension of the petitioner has been recalled and therefore, this relief does not survive.