- (1.) The grievance of the petitioner is that he has been kept under suspension pending departmental enquiry since October, 2009, but till date the proceeding has not been concluded. The respondents have also not revoked the order of suspension of the petitioner.
(2.) Learned J.C. to S.C.I, appearing on behalf of the respondents, submitted that the petitioner has been put under suspension pending departmental enquiry. Though he is not in a position to inform this Court regarding the stage of the enquiry, he assured that the departmental enquiry against the petitioner shall be concluded without further delay.
(3.) Considering the above, this writ petition is disposed of, directing the concerned enquiry officer to conclude the petitioner's enquiry expeditiously, preferably within a period of six weeks from the date of receipt/production of a copy of this order.;