K K ARORA Vs. UNION OF INDIA

JUDGEMENT

(1.) By these orders I propose to finally dispose of the writ petition, since pleadings have been completed and parties have been heard at length.

(2.) In order to avoid prolixity the interim orders passed on 28.4.2005 are reproduced since the question is whether these should be recalled, modified or confirmed:

(3.) Th'e suspension order was directed to be held in abeyance and the Respondents have complied with this direction. Pleadings have been completed and further detailed arguments have been addressed on behalf of the parties.