M.S. Liberhan, S.S. Grewal, J. - (1.) Learned counsel for the petitioner states that the next date fixed for evidence of the prosecution in the trial Court is 9.2.1993. Although a number of opportunities as well as the last opportunity, were given for recording the statement of the Managing Director, still the latter has not put in appearance. He is one of the witnesses left to be examined by the prosecution.
(2.) Learned counsel for the petitioner states that if the statement of the Managing Director is recorded on the next date or any date fixed thereafter, he would not press the petition and the departmental proceedings may continue. In view of the statement made by the learned counsel for the petitioner. It is directed that the trial Court shall record the statement of Mr. Roshan Lal Saini, the then Managing Director on-9.2.1993, or on the next date of hearing within three weeks thereafter. The trial Court shall ensure the service of summons on Roshan Lal Saini if he is not already summoned for the date fixed. The respondents shall be at liberty to proceed with the enquiry proceedings after the statement of the aforesaid Managing Director is recorded by the trial Court. In view of the mechanism for continuing with the enquiry, having been accepted by the learned counsel for the petitioner, the writ petition stands disposed of in the above terms. Ordered accordingly.;