Section 25(4) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(4)Where a penalty of dismissal, removal or compulsory retirement from serviceimposed upon a member of the service is set aside or declared or rendered void inconsequence of or by a decision of a Court of Law and the Disciplinary Authority,on a consideration of the circumstances of the case, decides to hold a furtherinquiry against him on the allegations on which the penalty of dismissal, removalor compulsory retirement was originally imposed, the member of the service shallbe deemed to have been placed under suspension by the Appointing Authority fromthe date of the original order of dismissal, removal or compulsory retirement andshall continue to remain under suspension until further orders:Provided that no such further inquiry shall be ordered unless it is intended to meet asituation where the Court has passed an order purely on technical grounds withoutgoing into the merits of the case.
