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Judgment
6 paragraphs · 150 wordsTarlok Singh Chauhan, J
The instant petition has been filed for the grant of following relief:-
" Keeping into consideration the facts enumerated herein above, a writ of mandamus may be issued, issuing time bound directions to the respondent No. 4 to conclude the inquiry and further respondent No. 3 may be directed to take final decision in the inquiry pending against respondent No.6".
Respondents have conducted the inquiry and the same has been placed on record. Now, that the inquiry has been held, nothing survives for adjudication save and except follow up action is to be taken by 3rd respondent.
Accordingly, the present petition is disposed of with the direction to the 3rd respondent to take follow up action on the inquiry report, within a period of two weeks' from today. Pending miscellaneous application(s), if any, also stand disposed of.
Compliance report be filed on 6.10.2020.