BHUPINDER SUD Vs. STATE OF H P

JUDGEMENT

(1.) The petition has been filed with the following prayers:

(2.) The inquiry proceeding certainly is not satisfactory. We are informed that the petitioner is to retire on 31.10.2010. There will be a direction to the respondents to see that inquiry and disciplinary proceedings are finalised within a period of two months from today. The petitioner will produce the copy of this judgment alongwith the copy of the writ petition before the respondents. Needless to say that the petitioner to co-operate in the inquiry. The writ petition is disposed of, so also the pending applications, if any