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Judgment
14 paragraphs · 250 wordsR. Narayana Pisharadi, J
The relief sought in this original petition filed under Article 227 of the Constitution of India reads as follows:
“For the reasons stated in the Original Petition and the affidavit accompanying the same it is humbly prayed that this Honourable Court may be pleased to
direct the Enquiry Commissioner and Special Judge (Vigilance), Thiruvananthapuram to dispose of C.C.No.4 of 2019 registered on the basis of Ext.P2 charge
sheet within a time limit stipulated by this Honourable Court.â€
This Court had called for a report from the Enquiry Commissioner and Special Judge, Thiruvananthapuram as to the present stage of the above
case and also the maximum time within which the case could be disposed of by that court.
The report received from the learned Enquiry Commissioner and Special Judge reveals that the case now stands posted to 18.09.2021 for hearing
on the question of framing charge. The case is of the year 2019. Considering the present stage of the case and also the fact that it is comparatively a
new case, it is not proper to fix a specific time limit for the disposal of the case. However, a direction can be given to the trial court to dispose of the
case as expeditiously as possible.
Consequently, the Court of the Enquiry Commissioner and Special Judge, Thiruvananthapuram is directed to dispose of the case C.C.No.4/2019 on
the file of that court as expeditiously as possible.
The original petition is disposed of as above.