Section 25(3) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(3)Where a penalty of dismissal, removal or compulsory retirement from serviceimposed upon a member of the service under suspension is set aside in appeal or onreview under these rules and the case is remitted for further inquiry or action orwith any other directions, the order of his suspension shall be deemed to havecontinued in force on and from the date of the original order of dismissal, removalor compulsory retirement and shall remain in force until further orders.
