M.P. Singh, J. - (1.) HEARD Sri H.N. Tripathi, learned counsel for the parties and Sri Triloki Nath, learned counsel appearing on behalf of the opposite parties. On 13 -12 -1990 Sri Triloki Nath had accepted notice on behalf of the opposite parties and one month's time was granted to him to file a counter -affidavit but the same has not been done. Today again he prays for two weeks' further time for the said purpose, which I am not inclined to grant.
(2.) THE petitioner was working as a Co -operative Supervisor at Kshetriya Sahkari Samiti Ltd., Jattari, District Aligarh. He has been put under suspension on 2 -11 -1987. A charge -sheet has been served on him. He has submitted his reply. It has been stated by the learned counsel for the petitioner that no further proceedings have taken place as yet and the matter is still pending.
(3.) IT is unfair on the part of the opposite parties to have kept the petitioner under suspension since 2 -11 -1987. Under the circumstances, it will be in the interest of justice if the opposite parties are directed to complete the enquiry within a reasonable -period. Accordingly, I direct the opposite parties to complete the enquiry within two months from the date of filing of a certified copy of this order.;