WP(C)/6256/2021
2021 Latest Caselaw 3968 Ori

                              W.P.(C) No.6256 of 2021




5.     22.03.2021            Heard learned counsel for Petitioner.
                             This writ petition involves an allegation of delay in
                    starting of a disciplinary proceeding. It is alleged that there is
                    already delay of five years from the date of submission of
                    charge-sheet. Today during course of hearing, learned AGA
                    submitted that in the meantime there is already appointment
                    of Enquiry Officer and there is also a direction to conclude the
                    inquiry proceeding within a period of three months. It is, at
                    this stage of the matter, learned counsel for the Petitioner
                    relying on a decision vide AIR 2006 (SC) 207 claimed for
                    declaration of such inquiry proceeding as bad.
                             Learned counsel for Petitioner is directed to produce the
                    detail judgment before this Court by tomorrow (23rd March,
                    2021).
                             List this matter tomorrow (23rd March, 2021)



                                                             ...............................

(Biswanath Rath, J.)

Ayas