SANJEEV BANSAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioner is praying for issuance of a writ in the nature of certiorari for quashing the charge-sheet dtd. 3/10/2019 (Annexure P-9) as well as the order dtd. 1/6/2020 (Annexure P-12) whereby the Enquiry Officer was appointed to enquire into the charges in terms of the charge-sheet dtd. 3/10/2019 (Annexure P-9) without supplying the incriminating material.

(2.) Learned counsel appearing on behalf of the petitioner submits that during the pendency of the present writ petition, the petitioner has met with an accident and suffered a permanent disability, as such, he is not in a position to associate himself in an enquiry. Learned counsel for the petitioner, on instructions from the petitioner, submits that he will be satisfied, if liberty is granted to the petitioner to file a representation in regard to dropping of charge-sheet taking into consideration the fact that the petitioner is not in a position to associate himself in an enquiry due to his health condition and a direction be given to the respondent to decide such representation submitted by the petitioner in a time-bound manner.

(3.) Learned State counsel does not oppose the prayer made by learned counsel for the petitioner.