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
7 paragraphs · 194 wordsG. Narendar, CJ
Heard Sri Parikshit Saini, learned counsel on behalf of the appellant & Sri Sunil Khera, learned Deputy Advocate General on behalf of the State.
The learned DAG submits that he has been instructed to state that action has already been initiated on the complaint of the appellant dated 22.03.2025; that the Inquiry Officer has been appointed on 24.04.2025; and that the preliminary inquiry would be completed within the stipulated time.
It is pertinent to note that the Statute fixes a limit of 15 days for the completion of the preliminary inquiry.
In that view of the matter, the submission of the learned DAG is placed on record that the preliminary inquiry would be completed within the stipulated time.
Placing the submission of learned DAG on record, the Special Appeal stands disposed off. It is directed that post the completion of the preliminary inquiry, the authorities may endeavour to take action, as expeditiously as possible, at any rate, within an outer limit of four weeks from the date of completion of the preliminary inquiry.
As a sequel thereto, the miscellaneous petitions, if any pending, shall stand closed.