D.N.PATEL,J - (1.) XXXXXXXXXXXXX
(2.) COUNSEL for the Petitioners submitted that Petitioner was appointed as a Junior Engineer and he was suspended w.e.f. 28th August, 2007 and still the inquiry is going on, though approximately five years' period is over and the Petitioner is getting 50% of the pay as subsistence allowance. Learned Counsel appearing for the State has submitted that they will complete the inquiry as early as possible and practicable in accordance with law, if the inquiry is not already completed.
(3.) IN view of the limited submission, I direct Respondent No. 2 - Secretary, Public Works Department, Jharkhand, Ranchi to see that the inquiry against the Petitioner is completed within a period of eight weeks from the date of receipt of a copy of the order of this Court, in accordance with rules, Regulations, policies and Government enforceable orders, applicable to the Petitioner, after giving an adequate opportunity of being heard to the Petitioner or his representative.;