DEVENDRA JOSHI Vs. STATE OF UTTARAKHAND AND ORS

JUDGEMENT

(1.) Heard Mr. Bhagwat Mehra, Advocate for the petitioner, Mr. N.S. Pundir, Brief Holder for the State/respondent nos.1 and 2 and Mr. Ajay Singh Bisht, Advocate for the respondent no.3.

(2.) On 19.03.2012, the Court had passed the following order:-

(3.) Today, the Secretary, Urban Development, Dehradun was required to appear in person and show cause as to why an order of suspension should not be passed against him.