MAHESH CHANDRA AGRAWAL Vs. SRI KAPIL DEO

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) The order of suspension was assailed by the petitioner by filing a Writ Petition No. 1524 (SB) of 2008 and the Writ Court disposed of the writ petition by means of the order dated 22.10.2008 with a direction to the opposite parties to conclude the enquiry expeditiously.

(3.) As the Writ Court's Order was not complied with, the contempt proceedings were initiated and notices were issued to the opposite parties. In pursuance thereof, the order of suspension was revoked by means of the order dated 19.3.2009 and the petitioner has been reinstated in service.