RAGHUNANDAN PRASAD GUPTA Vs. STATE OF MP

JUDGEMENT

(1.) PETITIONER has filed this writ petition challenging the charge - sheet dated 29.7.2002 and the consequential departmental inquiry initiated against him under Rule 14 of the MP Civil Services (Classification, Control and Appeal) Rules, 1966.

(2.) CHALLENGE to the charge -sheet and the departmental inquiry initiated is made mainly on the ground that there is inordinate delay in initiation of the proceedings. It is stated that the incident for which the charge -sheet is issued, occurred in the year 1986 -87. The charge -sheet is issued after a period of more than 15 years of the incident i.e... on 29.7.2002, just two days prior to the retirement of the petitioner. Accordingly, on the aforesaid grounds challenge is made to the charge - sheet and initiation of the departmental inquiry.

(3.) RESPONDENTS have filed reply and it is only stated that charge -sheet was issued to the petitioner as certain irregularities were committed by the petitioner in submission of bills with regard to purchase of medicines and this has resulted in loss to the petitioner, therefore, enquiry is proposed to be held.