Uttarakhand High Court

Sushil Kumar vs State Of Uttarakhand And Others on 6 May, 2025

                                                                   2025:UHC:3498-DB


        IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
           HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                              AND
                HON'BLE SRI JUSTICE ALOK MAHRA

                             06TH MAY, 2025
                  SPECIAL APPEAL No. 86 OF 2025

Sushil Kumar.
                                                                        ...Appellant
                                       Versus

State of Uttarakhand and others.
                                                                   ...Respondents
Counsel for the appellant.         :   Sri Parikshit Saini, learned counsel.

Counsel for respondent nos. 1 to   :   Sri Sunil Khera, learned Deputy Advocate
3.                                     General for the State of Uttarakhand.

JUDGMENT :

(per Sri G. Narendar, C.J.) Heard Sri Parikshit Saini, learned counsel on behalf

of the appellant & Sri Sunil Khera, learned Deputy Advocate

General on behalf of the State.

2. The learned DAG submits that he has been

instructed to state that action has already been initiated on

the complaint of the appellant dated 22.03.2025; that the

Inquiry Officer has been appointed on 24.04.2025; and that

the preliminary inquiry would be completed within the

stipulated time.

3. It is pertinent to note that the Statute fixes a limit

of 15 days for the completion of the preliminary inquiry.

2025:UHC:3498-DB

4. In that view of the matter, the submission of the

learned DAG is placed on record that the preliminary inquiry

would be completed within the stipulated time.

5. Placing the submission of learned DAG on record,

the Special Appeal stands disposed off. It is directed that

post the completion of the preliminary inquiry, the authorities

may endeavour to take action, as expeditiously as possible,

at any rate, within an outer limit of four weeks from the date

of completion of the preliminary inquiry.

As a sequel thereto, the miscellaneous petitions, if

any pending, shall stand closed.

_______________ G. NARENDAR, C.J.

_____________ ALOK MAHRA, J.

Dt: 06th May, 2025 Rahul

RAHUL UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=aa4fa3bee6691397758b14516ed3e 66e61bf4c848741983ed8c39e4145cf1dab,

PRAJAPATI postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8 A192FCAD15C390A1AAD7B39857D2540AE 4C28A4898, cn=RAHUL PRAJAPATI Date: 2025.05.06 16:56:57 +05'30'