K K MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was working in the second respondent, organisation on deputation. On the 15th of September, 1998, an order was passed by the first respondent in the following terms.

(2.) On the 19th of September, 1998, the, petitioner had filed CW.4926/98 challenging the order dated 15.9.1998. On the 25th of September, 1998 an ad interim order was passed by this Court in the following terms:-

(3.) There was an appeal against this order, and the order passed by this Court was stayed by the Division Bench on the ground that the petitioner has levelled allegations against the Hon'ble Minister who has not been made a party. On the 24th of November, 1998, the first respondent passed the order of suspension, which is in the following terms:-