Dhirubhai Naranbhai Patel, J. - (1.) Learned Counsel for the Petitioner submitted that the Petitioner is under suspension since 25th June, 2011 and till today neither the inquiry has been completed nor the subsistence allowance has been paid to the Petitioner and, therefore, let a suitable direction be given to the Respondent authorities to complete the pending inquiry and to make payment of accumulated amount of subsistence allowance, within the stipulated time and further to direct the Respondents to regularly make payment of subsistence allowance at the end of every month.
(2.) Learned Counsel for the Respondents, as per the instructions of the University, submitted that the pending inquiry against the Petitioner will be completed within a period of twelve weeks from the date of receipt of a copy of the order of this Court and the accumulated amount of subsistence allowance shall also be paid to the Petitioner, as early as possible.
(3.) In view of the aforesaid submissions, I hereby direct Respondent Nos. 1, 2 and 3 to complete the pending inquiry against the present Petitioner as early as possible and practicable, but, in no case, later than sixteen weeks from the date of receipt of a copy of the order of this Court. Further time, if any, is required, extension application shall be preferred by Respondent Nos. 1 to 3, but, there will not be any presumption of extension of time by the Respondents. I further direct Respondent Nos. 1 to 3 to make payment of the accumulated amount of subsistence allowance to the Petitioner within a period of four weeks from today. I further direct Respondent Nos. 1 to 3 to make regular payment of the subsistence allowance at the end of every English calendar month.;