SHAFAT HUSSAIN QUADIMI Vs. STATE

JUDGEMENT

(1.) Writ petitioners were arrested and came to be placed under suspension vide Govt. orders contained in Annexure A and B to the writ petition.

(2.) Feeling aggrieved, petitioners came to the court and questioned their sus pension order by the medium of writ petition SWP No. 406 of 2003, was allowed. It is apt to reproduce operative part of the judgment herein:-

(3.) Respondents considered and made an order No. 185-PN(HY) of 2004 dated 18th May, 2004-Annexure D and reinstated the petitioners. However, the suspen sion period was kept subject to the court proceedings. Respondents have failed to pass any order and make a decision till today. Even the case has not been taken to its logical end constraining the petitioners to file writ petition on the ground that like petitioners, the other employees are also facing trial but were not placed under suspension. The wages are also contended to have been withheld.