KUNAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present writ petitionn, petitioner is seeking a writ in the nature of mandamus directing responddents No.2 and 3 to decide the charge-sheet dtd. 11/5/2023 (Annexure P-1), pending against him under Rule 8 of thhe Punjab Civil Services (Punisshment & Appeal) Rules, 1970,, expeditiouslly.

(2.) On the last date of hearing i.e. 29/11/2025, the following order was passed:-

(3.) Learned State counsel, on instructions from Jagroop Singh, Senior Assistant, Food and Supplies Department, Punjab, who is present in Court, submits that the inquiry proceedings against the petitioner shall be concluded within a period of four months from today.