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Judgment
Vipin Sanghi, CJ
The petitioner has preferred the present writ petition to seek a mandamus to respondent No. 1 to reinstate him on the post of the Deputy Project Director in the Directorate of Tribal Welfare at Dehradun-the post from which he was suspended vide order dated 20.05.2019.
Criminal proceedings have been initiated against the petitioner. The petitioner had been taken into custody and imprisoned, and consequently, he stood suspended, as his incarceration continued for more than 48 hours.
The grievance of the petitioner is that even though he has been bailed-out, he has not been reinstated.
The respondents have issued a show cause notice to the petitioner as to why a departmental proceeding should also not be initiated against him, to which he has responded. The petitioner’s representation for his reinstatement is also pending.
We dispose of this petition with a direction to the respondents to look into the response of the petitioner, and take a decision with regard to the reinstatement of the petitioner, and with regard to initiation of departmental proceedings against him and continuation of his suspension, within four weeks. The order shall be communicated to the petitioner.
We make it clear that we have not examined the merits of the petitioner’s case.