PARMANAND PRASAD MISRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant of this O. A. has prayed for quashing the disciplinary proceedings against him on the ground that initiation of such proceedings was arbitrary and in violation of Article 14 of the Constitution of India because of the delay in the initiation of such proceedings and non-conclusion of the proceedings within a reasonable time frame.

(2.) Pleadings on record have been perused and learned Counsel for the parties have been heard.

(3.) K.S. Vohra v. D.G., BSF, 1991 LAB IC 70.