ZAMRUDDIN ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has approached the. Court for quashing the order of suspension dated 23.10.1999.

(2.) LEARNED counsel for the petitioner States that during the pendency of the writ petition the suspension order has been revoked vide letter dated 30th of January 2000, Annexure -11. He however, says that in Annexure -11 it has been stated that Nilamban Awadhi ka wetan deal nahin hoga.

(3.) THE writ petition is accordingly disposed of.