SARBESWAR BAGUDAI Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard learned counsel for the Petitioner as well as learned counsel for the State. Perused the record.

(3.) The present writ petition has been filed by the petitioner with limited prayer seeking for direction to the particular authority to conclude the departmental proceeding/enquiry pending against the petitioner within a stipulated period of time.