TAPEN SEN, J. - (1.) HEARD Mr. Sumeet Gadodia, learned counsel for the petitioner and Mr. Sarvendra Kumar, learned J.C. to G.P.I.
(2.) REFERENCE in this case may be made to the order dated 8.1.2001 by reason whereof six weeks time was granted to the State to file Counter Affidavit and they were directed to specifically state as to whether any proceeding under Rule 55 of the Civil Services (Classification, Control and Appeal) Rules, was initiated and whether the Petitioner was served with a copy of the Inquiry Report or not. In the same order it was specifically Indicated that the case may be disposed off at the admission stage. A copy of the order was also directed to be handed over to the G.P.I. and on the next day such a copy was in fact handed over to him. Today (about two years from the date of passing of the aforementioned order) when this case was called out, Mr. Sarvendra Kumar, learned J.C. to G.P.I, stated that the Office of the G.P.I. had made a number of correspondence with the concerned officers of the Department, but they have not sent any instructions till date.
(3.) IN that view of the matter, the right granted to the State to file Counter Affidavit is now closed and this case is now taken up on the basis of pleadings made in the Writ Application.;