DILSHADA BEGUM Vs. STATE

JUDGEMENT

(1.) THE writ petitioners have questioned the order No.7267 -68 dated 03.02.2007 passed by Executive Engineer, Irrigation Division, Handwara - -respondent No.4 on the grounds taken in the writ petition.

(2.) ABDUL Karim Khan who was a government employee came to be placed under suspension on 9th of June, 1989 vide order No. 1988 -90. He questioned the said suspension order by the medium of SWP No.388/1995. It appears that main ground of attack in the said writ petition was that the respondent -department had failed to conclude the enquiry despite lapse of six years till filing of the writ petition and 13 years till passing of the judgment dated 4.3.2002 in the said writ petition. This court vide judgment and order dated 4th of March, 2002 granted the writ petition. It is apt to reproduce the operative part of the said judgment herein:

(3.) THE command of this court was to conclude enquiry within six months with effect from 4th of March, 2002 and the enquiry was to be conducted in accordance with law and the petitioner was to be heard with a further command that if enquiry is not concluded within the time frame it is to be deemed that no departmental case is pending against him and was to be reinstated.