JANSINH F PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of present Special Civil Application, the petitioner has prayed for an appropriate Writ, direction and/or order directing the respondents to pass final order within fortnight from the issuance of directions to dispose of proceedings about crossing of Efficiency Bar of the petitioner initiated under letter Annexure - 'n1' considering representation submitted by the petitioner. It is also further prayed to quash and set aside departmental inquiry proceedings initiated against the petitioner under the charge-sheet at Annexure - K.

(2.) BY interim order dated 08. 07. 1992, learned Single Judge passed following order:

(3.) IT appears that vide Notification dated 18. 10. 1997 the petitioner was granted adhoc promotion to the rank of Dy. Conservator of Forest, subject to the outcome of the departmental inquiry pending against him and his services were placed at the disposal of Panchayat, Rural Housing and Rural Development Department for appointment as Dy. Director, DRDA, Ahmedabad. Therefore, it prima-facie appears that the question with respect to Efficiency Bar would not survive. So far as challenging Departmental Inquiry is concerned, charge-sheet came to be issued on 07. 01. 1987 and there was no interim relief qua Departmental Inquiry and today it is 2009 and by the time Departmental Inquiry must have been concluded. Learned Advocate for the petitioner is absent when the matter is called out. In view of above, without further expressing any opinion on merits with respect to initiation of Departmental Inquiry and charge-sheet, present petition is disposed of.