DIPAK G DALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioner has prayed for quashing and setting aside the the initiation of departmental inquiry pursuant to the charge-sheet dated 18.04.2011.

(2.) On 06.09.2011, this Court passed the following order:

(3.) Thus, the departmental inquiry has remained stayed since 2011. Meanwhile, the petitioner has retired from service in August, 2017.