B.M.Lal, J. - (1.) HEARD Sri N.K. Rastogi, learned counsel for the petitioner and learned Standing Counsel. This petition is directed against an order dated 3 -7 -1990 contained in Annexure -A to the petition whereby the petitioner has been put under suspension.
(2.) THE grievance made by learned counsel for the petitioner is that the enquiry has not been completed as yet though a period of about' ten months has already elapsed. The learned counsel further contends that the petitioner has been put under suspension on flimsy grounds. A counter -affidavit has been filed denying the averments made in the writ petition. No doubt, in the cases of suspension where charge -sheet is immediately followed by the suspension order, the enquiry is expected to be completed expeditiously as early as possible. In the instant case it has not been alleged that the petitioner is not co -operating with the enquiry proceedings, and, therefore, it is expected of the disciplinary authority to complete the enquiry within a reasonable period.
(3.) ACCORDINGLY , I direct the respondents to complete the enquiry pending against the petitioner within a period of one month from the date of production of a certified copy of his order. With the above direction, the petition is finally disposed of at the admission stage.;