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Judgment
8 paragraphs · 171 wordsAnanda Sen, J
Heard learned counsel representing the petitioner and learned counsel representing the respondents.
The petitioner is kept under suspension from 10.08.2024, thus he has approached this Court to set aside the order of suspension.
On the last date, it was informed that no departmental proceeding was initiated against the petitioner. Thus, this Court directed the respondents to inform as to whether the departmental proceeding against the petitioner has been initiated or not and the time by which the proceeding can be concluded.
Now, vide a Communication dated 24.11.2025, the respondents have informed that they have initiated a departmental proceeding.
Considering the aforesaid facts and circumstances, I direct the respondents to preferably conclude the departmental proceeding within six months.
If the respondents are not in a position to conclude the departmental proceeding within the aforesaid time, they will take a conscious decision in respect of suspension of the petitioner within the aforesaid period.
With the aforesaid directions, this writ petition stands disposed of.