VIJAY THAKUR Vs. VIDESH SANCHAR NIGAM LTD

JUDGEMENT

(1.) WITH the consent of the parties, the writ petition is being taken up at the stage of admission and is being disposed of.

(2.) THE present writ petition has been filed by the petitioner praying inter alia for quashing the charge-sheet and the order of suspension dated February 8, 2007 issued against the petitioner and/or in the alternative, for setting aside the order of the respondent No. 3 dated april 2,2007 and permission to the petitioner to be defended by a legal practitioner.

(3.) IN the course of arguments, learned counsel for the petitioner has restricted his relief to the second prayer i. e. for setting aside the order dated April 2, 2007, passed by the respondent No. 3 while reserving his right to assail the charge sheet in the pending enquiry proceedings.