DINESH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) On theprevious date i.e., 19/1/2022, we had passed the following order in the above-captioned application :

(2.) The writ petition is directed against the order dtd. 22/8/2019, passed by the Central Administrative Tribunal [in short the "Tribunal"] in O.A. No.2772/2017, wherein the operative directions issued were that the inquiry should be completed within a period of six months.

(3.) Given this position, we are prima facie of the view that a direction can be issued to the disciplinary authority to take a decision in the matter within a stipulated timeframe, with liberty to the petitioner to assail the decision of the disciplinary authority, if it is adverse to his interest based on the grounds raised in the O.A., as also the grounds taken in the writ petition.