- (1.) Leave granted.
(2.) We have heard the counsel on both sides.
(3.) Order dated 12/11/1993 in OAs. Nos. 1702 of 1993 and 2206 of 1993 of the Tamil Nadu Administrative tribunal. Madras is in question before us. The respondent while working as Assistant Section Officer, Home, Prohibition and Excise Department had been placed under suspension. Departmental inquiry is in process. We are informed that charge-sheet was laid for prosecution for the offences of embezzlement and fabrication of false records etc. and that the offences and the trial of the case is pending. The tribunal had set aside the departmental enquiry and quashed the charge on the ground of delay in initiation of disciplinary proceedings. In the nature of the charges, it would take a long time to detect embezzlement and fabrication of false records which should be done in secrecy. It is not necessary to go into the threshold. We are coming across such orders frequently putting heavy pressure on this court to examine each case in detail. It is high time that it is remedied.;