(1.) THE petitioner prays for issuance of a writ in the nature of mandamus directing the respondents to take final decision on the departmental proceedings initiated against the petitioner, as the petitioner is to retire on 30.09.2012.
(2.) THIS Court on 12.09.2012, passed the following order:-
(3.) THIS Court vide order dated 12.09.2012 has already issued direction to the respondents to conclude departmental proceedings and pass final order before the petitioner attains the age of superannuation.