@JUDGMENTTAG-ORDER
1. The appellant is employed as Assistant in Labour Department of the State Government. He was suspended with effect from 9.8.2002 and departmental proceeding was initiated for the charges levelled against him. He filed W.P. (S) No. 4809 of 2002 in this Court challenging the order of his suspension as well as aforesaid departmental proceeding, which was dismissed by the learned Single Judge by the impugned order dated 3.12.2002 with the following observation/ direction:
" I am not inclined to give any finding in respect to the merits of the allegations/charges as made/framed against the petitioner. It is expected that the respondents will conclude the departmental proceeding on an early date."
The present appeal has been filed against the said order. In view of the aforesaid direction after some argument counsel for the appellant sought permission to withdraw this appeal. The permission is accorded and the appeal is permitted to be withdrawn with a direction to the authority concerned to comply with the aforesaid direction of the learned Single Judge and conclude the departmental proceeding.
