SNEH LATA DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PRESENT is yet another case of the redtapism prevalent in the corridors of the Secretariat of the State Government. The bureaucracy and autocracy have virtually failed, they are not alive to their responsibilities and duties, they are not ready to come out of their hibernation despite filing of the writ applications and the letters sent by their Standing Counsel.

(3.) THE present writ application came to be filed on 11.7.2003. On 14.7.2003 this Court made it clear that in case no counter affidavit is filed the petition will be disposed of on the next date on its own merits. On 3.9.2003 the matter was required to be adjourned. The matter continued to be in the list but appears not to have been taken up for consideration. The respondents in their counter have not stated even a single word as to after 1985 (the date of issuance of suspension order) or after 8.12.1986 (the date of revocation of the suspension order) any charge -sheet was issued or the petitioner was put to a show cause. 18 long years have lapsed. The Department still feels that it is entitled to some more adjournments so that it may issue a notice to the petitioner, ask for his show cause or proceed with the depart mental enquiry. The prayer for adjournment on behalf of the Department is absurd, it is irrational and absolutely illogical. In a matter where in last 18 years the Directorate could not find any material against the petitioner to put him on charge or issue a notice nor did it propose to conduct any departmental enquiry against him, it is not entitled to any further latitude from this Court.