PANKAJ BHANDARI,J. - (1.) Appellants have preferred this Special Appeal aggrieved by the order dated 04.09.2019 passed by the learned Single Judge whereby application filed by the appellants seeking extension of time to pass final order was dismissed.
(2.) In brief, the factual matrix of the case are that petitioner- respondent was served with a charge-sheet dated 29.5.2017 under Rule 16 of Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (hereinafter referred as "Rules 1958") on charges of gross negligence and committing serious misconduct in discharge of his duties while working as Superintendent of Police SC/ST Cell, District Dausa. Respondent-petitioner filed S.B. Civil Writ Petition No.3367/2018 challenging the charge-sheet dated 29.5.2017. The matter was listed before learned Single Judge on 25.01.2019. Counsel for the respondent-petitioner limited his prayer to the extent of seeking directions to the respondents to complete the enquiry proceedings. The learned Single Judge vide order dated 25.01.2019 disposed of the writ petition with directions to the appellants to pass final orders in relation to the departmental proceedings within a period of four months.
(3.) The Enquiry Officer conducted the enquiry and submitted enquiry report on 22.04.2019 but as, examination and analysing of the enquiry report was likely to take time, the Appellant No.2 moved Misc. Application No.168/2019 seeking extension of six months to complete the departmental proceedings and for passing final order. The learned Single Judge vide impugned order has dismissed the Misc.Application. The respondent-petitioner participated in the departmental proceedings and final order in the departmental enquiry was passed on 11.09.2019.;