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Judgment
8 paragraphs · 102 wordsRaghvendra Singh Chauhan, CJ
Mr. Abhijay Negi, the learned counsel for the petitioner, submits that he is confining his prayer only for seeking direction from this Court that
respondents be directed to complete the Departmental Inquiry, which commenced on October, 2020, by 30.09.2021.
Mr. B.S. Parihar, the learned Standing Counsel appearing for the State, seeks two months time to complete the Departmental Inquiry initiated
against the petitioner.
Considering the submissions made by both the learned counsel, this Court directs the respondents to complete the Departmental Inquiry, positively,
by 30.09.2021.
With these directions, the writ petition is disposed of.