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Judgment
18 paragraphs · 338 wordsR.N. Singh, Member (J)
In the present OA, the applicant has challenged the Charge Memo dated 06.12.2018 [Annexure-A-1 (Colly)] vide which departmental proceedings
have been initiated against him under Rule 14 of the CCS (CCA) Rules, 1965.
Learned counsel for the applicant submits that pursuant to the said Charge Memo, an Inquiry Officer was appointed vide order dated 23.01.2019
and the applicant received a notice for appearing before the Inquiry Officer on 28.01.2019. The applicant appeared before the Inquiry Officer.
However, the said departmental proceedings still remains pending and nothing has proceeded thereafter till date.
Sh. Pushpinder Yadav, learned counsel for the applicant further adds that the applicant remains under suspension for no fault attributable to him.
Issue notice. Ms. Esha Mazumdar, learned standing counsel, who appears for respondents on advance service, accepts notice.
Learned counsel for the applicant submits that the applicant will be satisfied if the present OA is disposed of with direction to the respondents to
conclude the disciplinary proceedings and to pass a final order in the matter in a time bound manner.
Learned counsel for the applicant submits that there is instruction from DoP&T as well as from Central Vigilance Commission to the effect that the
departmental inquiry should be completed in a time bound manner.
We are of the considered view that if such request of the applicant for conclusion of his departmental proceedings in a time bound manner is
accepted, no prejudice is likely to be caused to the respondents.
In view of the aforesaid, without going into the merits of the case, we dispose of the present OA with direction to respondents to conclude the
inquiry and pass final order, pursuant to the Charge Memo as expeditiously as possible and in any case within four months from the date receipt of a
copy of this order, subject to cooperation from the applicant.
Accordingly, OA is disposed of in the aforesaid terms. Pending MA, if any, also stands disposed of. No costs.