SHIV RAJ SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and the learned Standing Counsel.

(2.) ALL the respondents are represented by the learned Standing Counsel, hence no notice need be issued and the writ petition can be finally decided without calling for the record of the case as contemplated under Rules of Court.

(3.) IN our opinion, in the existing context and flow of frivolous litigation arising due to in-action or apathy on the part of the Government Officers when the enquiry is not being concluded within the time schedule perceived by the said Government Order, it is high time that this Court may, in exercise of its jurisdiction under Article 226, Constitution of INdia, provide that in case the enquiry is not concluded within the time schedule contemplated under the relevant G. O. , the suspension order shall automatically cease or shall be deemed revoked.