SANJAY KUMAR Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The learned counsel for the petitioner submitted that though he has filed the present writ petition challenging the order of respondent No.1 referring the case to the respondent No.5, but yet he would be satisfied if a direction is issued to the respondent No.5 to conclude the enquiry within a period of 30 days from the date of receipt of a certified copy of this order.

(2.) The learned counsel for the respondent Nos.1 to 5 submitted that the enquiry by the respondent No.5 shall be concluded within a period of 30 days from the date of receipt of a certified copy of this order.

(3.) In view of the above, the impugned order passed by the respondent No.1 is upheld and the respondent No.5 is directed to conclude the enquiry into the caste of the petitioner and submit its report within 30 days from the date of receipt of a certified copy of this order.