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Judgment
J. Chelameswar, C.J.—The writ petition is filed with the prayer as follows:
i) Issue a writ of mandamus or any other appropriate writ, order or direction, commanding the Respondents 2 to 5 to instantly place the 1st Respondent under suspension pending conclusion of the trial in Crime No. 1033/10 of Nemom Police Station, in which he is an accused.
ii) Order Respondents 2 to 5 cost of this litigation.
iii) Issue any other appropriate writ, order or direction, which this Hon''ble Court deems fit and proper in the nature and circumstances of the case.
Such a prayer is made by the Petitioner in the background of certain allegations made against the 1st Respondent. Based on such allegations, admittedly Crime No. 1033 of 2010 of Nemom Police Station is registered.
Further details of the writ petition may not be necessary for the reason that when the matter is taken up today, the learned Government Pleader on instructions stated that the 1st Respondent has already been kept under suspension pending departmental enquiry into various allegations which are the basis on which the instant writ petition is filed.
In the circumstances the writ petition, in our view, has become in fructuous and is accordingly dismissed as infructuous.