FOOD CORPORATION OF INDIA Vs. GEORGE VARGHESE

JUDGEMENT

(1.) - Special leave granted.

(2.) In the result, we allow this appeal, set aside the order of the High Court and direct that the appellant,will proceed with the inquiry as expeditiously and complete the same as far as possible within a period of six months or thereabout provided the respondent co-operates in the inquiry and does not delay the proceedings. If the respondent has not filed his written statement to the charges levelled against him, he may do so within two weeks from today. The appeal is allowed accordingly with no order as to costs.