Dr. Mahesh Kumar vs State Of ...
2021 Latest Caselaw 1386 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- SERVICE SINGLE No. - 1719 of 2021
 

 
Petitioner :- Dr. Mahesh Kumar
 
Respondent :- State Of U.P.Thru.Prin.Secy.Medical/Health/Family Welf.&Ors.
 
Counsel for Petitioner :- Santosh Kr. Yadav "Warsi",Amit Kumar Gupta,Vineet Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for petitioner and learned standing counsel.

Petitioner has approached this Court claiming that departmental inquiry against him is pending since 2014 and he is also under suspension since then. Further submission is that earlier also, he approached this Court but the suspension order was not disturbed by this Court. There was also criminal trial going on against the petitioner which was having relation with the inquiry and in the said criminal trial also, the petitioner stands acquitted by the judgment and order dated 12.2.2019.

He prays that the inquiry proceedings may also be concluded in a time bound manner. Learned standing counsel has no objection to the same.

Looking into the facts and circumstances of the case, respondent No.3, Additional Director (Inquiry Officer), Medical Health and Family Welfare, Prayagraj Region, Prayagraj shall conclude the departmental inquiry within a period of four months from the date a certified copy of this order is placed before him. The petitioner shall fully cooperate with the inquiry proceedings and shall not seek any unnecessary adjournments. In case Inquiry Officer finds that unnecessary adjournments are being sought, he shall be at liberty to take further time to conclude the inquiry proceedings.

With the aforesaid, the writ petition stands disposed of.

Order Date :- 21.1.2021

Rajneesh JR-PS)