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Judgment
R. N. Singh, Member (J)
The grievances of the applicant in the present OA filed under section 19 of the AT Act, 1985 is that the respondents have illegally initiated a departmental proceedings against the applicant by issuing a charge memo dated 06.08.2002 (Annexure A Colly).
Learned counsel for the applicant submits that in spite of lapse of more than 18 years of issuance of aforesaid charge memo, the respondents have not concluded the inquiry, resulting the applicant has suffered in the matter of promotion and annual increment etc.
Learned counsel for the applicant further submits that in view of lapse of such a long time the charge memo deserves to be quashed.
Issue notice. Mr. H. A. Khan, learned standing counsel for the respondents who appears on advance service accepts notice.
In the facts and circumstances and with the consent of the parties, the present OA is disposed of with directions to the respondents to conclude the inquiry arising out of aforesaid memorandum dated 06.08.2002 as expeditiously as possible and in any case within three months of receipt of a copy of this order.
The OA is disposed of in the aforesaid terms. Pending MA also stands disposed of. No costs.