SHISHUMANGAL TRUST Vs. COMMISSIONER

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, order and/or directions quashing and setting aside the impugned order dtd. 15/11/2993 holding the suspension order passed by the respondent No. 3 and also order dtd. 18/11/203 passed by the respondent No. 2 invalid.

(2.) DURING the pendency of the present Special Civil Application, the learned Single Judge granted ad-interim relief in terms of para 15 (B) vide order dtd. 2/12/2003 which came to be confirmed by this Court by order dtd. 2/8/2004.

(3.) TODAY, when the petition is taken up for final hearing, nobody remained present on behalf of the petitioner.