SUNIL KUMAR JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present intra court appeal is directed against the order dated 11-02-2019, passed by the learned Single Judge, whereby the writ petition filed by the petitioner seeking quashment of the departmental enquiry pending against him in pursuant to the charge sheet dated 09- 12-2019 has been dismissed.

(2.) The appellant had earlier filed W.P.No.2564/2010 challenging the validity of the circular dated 07-06-2001, issued by the Principal Chief Conservator of Forests in respect of circular dated 04-05-2001 issued by the General Administration Department, Government of Madhya Pradesh by which Conservator of Forest has been declared as disciplinary authority with regard to the Forest Range Officer. When the said writ petition came up for hearing, learned counsel for the petitioner had given up the challenge to the circular as well as the charge-sheet and made a statement that he is ready and willing to participate in the departmental enquiry and is ready to cooperate in early conclusion of the proceeding. He further submitted that the writ petition be disposed of with a direction to the respondents to conclude the departmental enquiry within a prescribed time limit.

(3.) In view of the submissions of the learned counsel for the petitioner, the said writ petition was disposed of by the learned Single Judge directing the respondents to conclude the departmental enquiry within a period of 8 months from the date of production of certified copy of the order. It was also observed that the petitioner shall cooperate for the early conclusion of the departmental enquiry and shall not seek unnecessary adjournment. The relevant portion of the order dated 11-12- 2012 is reproduced as under :