MOHD RASHID Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner in the present case has approached this court with a grievance that though his juniors have been promoted, but the petitioner was not promoted. He got a legal notice served upon the respondents which was replied to by stating that charge-sheet is pending against the petitioner and after considering the case of the petitioner, his result has been kept in a sealed cover.

(2.) Learned counsel for the petitioner submitted that charge-sheet was issued to the petitioner on 22.12.2010 to which he filed reply on 1.3.2011. Till date, no further proceedings have taken place. Even the Enquiry Officer has not been appointed. On account of delay by the competent authority, the petitioner is suffering as he is being made to work under his juniors. He further submitted that another officer, to whom charge-sheet was issued on the same date, i.e., 22.12.2010, has been promoted despite the pendency thereof.

(3.) After hearing learned counsel for the petitioner, in my opinion, at this stage the only relief, to which the petitioner is entitled to is a direction to the respondents to expedite the proceedings in the charge-sheet issued to the petitioner, as the case set up by the petitioner is that after he had filed reply to the charge-sheet on 1.3.2011, even Enquiry Officer has not been appointed.