MADHUSUDAN M SHAH Vs. HOUSING COMMISSIONER

JUDGEMENT

(1.) PRAYERS made in this petition under Article 226 of the Constitution of India are as under:-

(2.) THE petition is opposed by filing reply by the respondents.

(3.) IT appears that the petitioner had moved Civil Application No. 9259 of 1999 praying to stay the inquiry proceedings. However, no stay against the inquiry was granted but the said application was disposed of by order dated 20.8.1999 permitting the Inquiry Officer to proceed with the inquiry and to complete the same within six months and copy of the inquiry report was ordered to be placed on record of this petition. It is observed in the said order that after the copy of the inquiry report is placed before this Court, the Court will pass appropriate orders for further course of action in the disciplinary proceedings.