ANITA PRIYADARSHINI Vs. INDIRA GANDHI NATIONAL OPEN UNIVERSITY.

JUDGEMENT

(1.) Learned counsel appearing for the Indira Gandhi National Open University as well as the National Institute of Open Schooling submit that they have received advisory dtd. 1/9/2021 from the CVC stating that all vigilance related allegations against the petitioner have reached their logical conclusion and as of now there did not appear to be anything from a vigilance perspective against her and the matter is being laid to rest.

(2.) Learned counsel appearing for respondent No.1 further points out that a communication dtd. 22/9/2021 has been received from the Department of Higher Education, Vigilance sec. directing the Chief Vigilance officer of respondent No.1 to comply with the instructions of the CVC referred to above.

(3.) Learned counsel submits that pursuant to the said directions, on 24/9/2021, the Chief Vigilance Officer in compliance of the above recommendation has laid the case to rest and accordingly the proceedings against the petitioner have been closed.