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Judgment
Sudhanshu Dhulia, J.—Heard Mr. Manoj Tiwari, Senior Advocate assisted by Mr. Sandeep Tiwari, Advocate for the Petitioner and Mr. J.C. Belwal, Advocate for the Respondents.
The Petitioner is an employee in "Uttarakhand Krishi Utpadan Mandi Parishad" at Udham Singh Nagar. He has been suspended from service as a departmental inquiry was contemplated against him. There are certain charges against the Petitioner, which have been mentioned in the order dated 1.6.2011 (Annexure -1 to the writ petition).
Mr. J.C. Belwal, learned Counsel for the Respondents has stated that charge-sheet is prepared, but since the Petitioner had some objections against a particular Inquiry Officer, the matter is being delayed.
It is always desirable that a disciplinary proceeding must come to an end as expeditiously as possible, as a prolong disciplinary proceeding is neither beneficial for the employee nor for the department in which such employee is working.
The writ petition is therefore disposed of with the direction that Respondents shall hand over a charge-sheet to the Petitioner as expeditiously as possible, appoint an Inquiry Officer, and complete the inquiry within a period of three months from today. It is needless to say that the Petitioner would be at liberty to place all documents and evidence before the Inquiry Officer as he wishes in order to counter the allegations made by the Department.
No order as to costs.