V K JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has sought leave of the court to amend the petition by filing this application under Order 6 Rule 17 of the Code of Civil Procedure.

(2.) On 22.5.1992 writ petition came to be filed by petitioner wherein he challenged and sought the setting aside of an order of suspension, suspending him from the Post of Director (Finance) of the respondent Corporation and quashing of enquiry proceedings initiated against him. By way of interim relief the petitioner prayed for staying the enquiry proceedings as also the order of suspension.

(3.) After notice, the writ petition came up for admission on 29.10.1992 before a Division Bench of this court. While issuing rule, application for stay (CM 3838/92) was disposed of. The court declined to stay the order of suspension but directed that the enquiry may proceed but whatever might be the report of the enquiry, the same be submitted to the court and be not implemented without the orders of the court.