UMRAO SINGH SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Alok Mahra, the learned counsel for the petitioner, and Mr. Pradeep Joshi, the learned Additional Chief Standing Counsel for the State.

(2.) The petitioner has prayed for the following reliefs:-

(3.) Mr. Pradeep Joshi, the learned Additional Chief Standing Counsel appearing for the State, submits that the petitioner was on suspension from 23/1/2013 to 23/1/2014. But, on he is getting bail in a criminal case, which is still pending, the order of suspension was revoked.