AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 255 wordsR. Narayana Pisharadi, J
This Original Petition is filed under Article 227 of the Constitution of India seeking reliefs in respect of matters relating to Exts.P3 and P5.
However, at the time of hearing the original petition, learned counsel for the petitioner submitted that, he limits the relief only for issuing a direction
to the Vigilance Tribunal, Kozhikode to conclude the enquiry proceedings against the petitioner within a time frame to be fixed by this Court.
This Court had called for a report from the Vigilance Tribunal, Kozhikode regarding the present stage of the enquiry proceedings against the
petitioner, numbered as E.C.No.3/2019 and also with regard to the maximum time that would be required for completing the proceedings in that case.
As per the reported dated 06.08.2021, the Vigilance Tribunal, Kozhikode has informed that examination of witnesses in the above case is scheduled
to be conducted on 02.09.2021 and 03.09.2021 and that the enquiry will be completed at the earliest as possible.
Considering the fact that the enquiry proceedings had commenced in the year 2019, I find that a direction can be issued to the Vigilance Tribunal,
Kozhikode to conclude the proceedings in the above case on or before the date 31.12.2021.
Consequently, the Vigilance Tribunal, Kozhikode is directed to complete the enquiry proceedings in E.C.No.3/2019 before it, on or before the date
31.12.2021. The petitioner shall produce a certified copy of this judgment before the Vigilance Tribunal at the earliest. The Original Petition is disposed
of as above.