Ranjeet Sahu vs M.P. Purve Kshetra Vidyut Vitaran ...
2023 Latest Caselaw 769 MP

                                                                                 1
                                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                                     AT JABALPUR
                                                                         WP No. 14906 of 2016
                                                   (RANJEET SAHU Vs M.P. PURVE KSHETRA VIDYUT VITARAN CO. LTD. AND OTHERS)

                                        Dated : 12-01-2023
                                                  Shri K.N. Pethia - Advocate for the petitioner.

                                                  Shri Rakesh Tiwari - Advocate for respondents No. 1 & 2.

Heard on I.A.No.15004/2022, an application seeking amendment in record.

On due consideration, so also the reasons assigned in the application, the

same is allowed.

Let necessary correction be carried out within three working days. Shri K.N. Pethiya, submits that enquiry was to be completed within a period of six months, which is mandatory as per the judgment of Supreme Court in Prem Nath Bali Vs. Registrar, High Court of Delhi and another, in Civil Appeal No.958/2010, decided on 16.12.2015, wherein reliance is placed on para 33 of the judgment and thus, it is submitted that though enquiry is completed, but no action can be taken in consonance of the enquiry report.

Shri Rakesh Tiwari, submits that delay in conducting enquiry is

attributable to the petitioner. He is directed to produce complete proceedings of the departmental enquiry on or before next date.

List this case on 14.02.2023.

I.R. if any, to continue till the next date of listing.

(VIVEK AGARWAL) Signature Not Verified SAN JUDGE

Digitally signed by ASHWANI PRAJAPATI A.Praj.

Date: 2023.01.13 15:22:03 IST