J.S.Khehar, J. - (1.) Learned counsel for the petitioner states, that the petitioner was issued a charge-sheet on 16.4.2002, in response to which, the petitioner submitted his reply on 18.5.2002. Despite the passage of about four years since the issuance of the charge-sheet, it is submitted, that no final decision has been taken in the departmental enquiry initiated against the petitioner.
(2.) The solitary prayer made in the instant writ petition is, that a direction be issued to the respondents to conclude the departmental proceedings initiated against the petitioner within a specified time.
(3.) Notice of motion.;