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Judgment
L. Narasimha Reddy, J
The applicant is working as Inspector in the Delhi Police. Disciplinary proceedings were initiated against him through charge memo
dated11.06.2019 with certain allegations. The grievance of the applicant is that the disciplinary proceedings are kept pending for a long time and in the
meanwhile, he is deprived of the benefits such as MACP. This OA is filed with a prayer to direct the respondents to conclude the disciplinary
proceedings.
We heard Sh. Sourabh Ahuja, learned counsel for the applicant and Ms. Esha Mazumdar, learned counsel for the respondents, at the stage of
admission.
If one takes into account, the date of charge memo and the factum of the intervention of COVID pandemic in March, 2020, it cannot be said that
there was undue delay on the part of the respondents. At the same time, the disciplinary proceedings against the applicant need to be given a quietus
as early as possible.
We, therefore, dispose of the OA directing that the disciplinary proceedings against the applicant initiated through charge memo dated 11.06.2019
shall be concluded as early as possible, not later than six months from the date of receipt of a copy of this order.
There shall be no order as to costs.