B.H. RANGASWAMY S/O HANUMANTHA SHETTY Vs. THE MANAGING DIRECTOR DR. B.R. AMBEDKAR DEVELOPMENT CORPORATION LIMITED MADIKERI, COORG DISTRICT FORMERLY KARNATAKA SC/ST DEVELOPMENT CORPORATION (GOVERNMENT OF KARNATAKA UNDERTAKING), 9TH AND 10TH FLOOR

JUDGEMENT

(1.) THE present, petition coming on for Preliminary Hearing in 'B' Group is considered for final disposal, having regard to the facts and circumstances.

(2.) THE present petitioner is working as a District Manager with the Corporation represented by the first respondent. It transpires that when he was discharging his duties as the District Manager of Raichur Unit, allegations were made of certain irregularities and a charge sheet was issued as on 22.11.2004, to which a reply had been submitted. Thereafter an Enquiry Officer has been appointed. There was no further progress. The petitioner would be attaining the age of superannuation by April 2012. The petitioner complains that the enquiry which has been instituted in the year 2004 has not attained any progress and therefore, his apprehension that he would reach the age of superannuation even before the enquiry is completed and the long pendency of the same is inexplicable and causes agony to the petitioner and therefore he is before this Court.

(3.) SINCE it is the ease of the petitioner that he would attain the age of superannuation in April 2012, it is appropriate that the enquiry proceedings be completed forthwith.