G.RAVI KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) The present writ petition is filed questioning the delay in concluding the long pending disciplinary proceedings initiated against the Petitioner vide G.O.Rt.No.165, Labour, Factories, Boilers, and IMS (IMS & VIG) Department, dtd. 11/5/2022 as illegal and arbitrary.

(2.) The facts leading to filing of the writ petition are as follows:

(3.) The Petitioner had earlier filed W.P.No.28832 of 2022 to quash the charge memorandum as the charges are vague in nature. This Court, by order dtd. 25/10/2024, disposed of the writ petition directing the Respondents to conclude the disciplinary enquiry as expeditiously as possible in terms of W.P.No.21762 of 2022. As the enquiry was not being concluded in spite of the time frame fixed, the present writ petition is filed.