V GUNASEKARAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner has come forward to file the present writ petition seeking for a direction to the first respondent to complete the departmental enquiry and to pass final orders based upon the charge memo dated 16.03.2004 and also to consider his detailed additional explanation dated 28.01.2008.

(2.) WHEN the matter came up on 05.03.2010, the learned Additional Government Pleader was directed to get instructions from the respondents as to the maximum time limit that may be taken for disposing of the petitioner's disciplinary proceedings.