MOHD SUHAIB Vs. TRIFED & ANR

JUDGEMENT

(1.) By way of this writ petition, a mandamus is sought to first respondent to conclude the departmental proceedings within a period of six months. Vide Memorandum of 11th December, 2015, (Annexure P-9), departmental proceedings were initiated against petitioner who vide communication of 8th October, 2015 (Annexure P-8) had sought dropping of the disciplinary proceedings.

(2.) Learned counsel for petitioner submits that in September, 2015, charge-sheet was served upon petitioner and thereafter, vide e-mail Representations of 7th June, 2017; 7th July, 2017; 18th July, 2017 and 30th July, 2017, petitioner had sought appointment of Inquiry Officer, but till date, no response has been received from the first respondent.

(3.) Despite service of advance notice, there is no representation on behalf of first respondent.