Ritu Raj Awasthi, J. - (1.) HEARD Mr. A.P. Singh, learned Counsel for the Petitioner as well as learned Standing Counsel and perused the records.
(2.) THE writ petition has been filed for a suitable order or direction to the opposite parties to conclude the disciplinary proceedings arising out of the charge -sheet dated 20.1.1992 within a reasonable time in terms of the judgment and order dated 28.11.2003 passed by the learned Special Judge (P.C. Act), Lucknow and thereafter pass appropriate orders with regard to the post retirement benefits of the Petitioner. The learned Counsel for the Petitioner submits that the Petitioner has retired from the post of Naib -Tehsildar on attaining the age of superannuation on 31.5.1999. While in service the Petitioner was given a charge -sheet dated 20.1.1992 on the charges for which a criminal case was lodged against the Petitioner. The Petitioner feeling aggrieved had challenged the said charge -sheet by filing W.P. No. 2582 (SS) of 1992 in which by order dated 27.4.1992 the disciplinary proceedings were stayed. Subsequently, by judgment and order dated 28.11.2003 passed in Criminal Misc. Case No. 1 of 1991, the Petitioner was acquitted from the charges on merit. It was thereafter that the Petitioner had withdrawn the writ petition and by order dated 23.8.2004 the W.P. No. 2582 (SS) of 1992 was dismissed as withdrawn.
(3.) IT is further submitted by the learned Counsel for the Petitioner that by letter dated 27.7.2010 the Petitioner was called to submit reply to the charge -sheet and the Petitioner had submitted his reply on 31.7.2010. However, since then the disciplinary proceedings are pending and no decision has been taken, so far.;