- (1.) A charge sheet, relating to the period 1977-78, was served on the respondent on January 13, 1984. The Central Administrative Tribunal quashed the charge sheet and the disciplinary proceedings on the grounds of delay. This Court on November 21, 1990 directed the State of Andhra Pradesh to complete the inquiry against the respondents within a period of four months. The time was temporarily extended by two months on August 5, 1991. It is the admitted position that the inquiry has not as yet been completed. We have heard learned counsel for the parties. In the facts and circumstances of the case, especially in view of the gross delay on part of the State Government to complete the disciplinary proceedings, inspite of the time granted by this Court, we,are not inclined to interfere with the order of the Central Administrative Tribunal. The appeal is accordingly dismissed with no order as to cost.;