ASHIQ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (oral)

(2.) PETITIONER has filed this writ petition with a prayer to issue a writ of certiorari to quash order dated October 11, 2005, vide which he was put under suspension and also to quash order dated March 1, 2006, vide which his appeal was dismissed. Perusal of record indicates that the petitioner was suspended on account of his conviction in a criminal case. Counsel for the petitioner states that before his appeal was dismissed vide order under challenge, his criminal appeal against his conviction was admitted. Sentence was suspended and he was also enlarged on bail.