NEERAJ SAXENA Vs. RAJASTHAN ELECTRONICS AND INSTUMENTS LTD.

JUDGEMENT

(1.) The issue involved in this petition is "whether the petitioner can be deprived of travelling abroad because of the pendency of departmental enquiry against him." As a matter of fact the son of the petitioner is residing at Singapore, and the petitioner wants to visit him for family reasons for a period of six days, but permission has not been granted to him by the respondent- department on the ground that a departmental charge-sheet has been issued against him. In this background, the issue involved in this petition is required to be decided.

(2.) The instant writ petition has been filed with the following prayer:-

(3.) The fact of the case, in brief, are that the petitioner made an application before the respondent-department on 26/9/2024 for granting him permission to travel Singapore with effect from 30/10/2024 to 4/11/2024 to meet his son. Counsel submits that an application in this regard was submitted by the petitioner on 26/9/2024, but inspite of passing of considerable time, the said application has not been decided by the respondent-department for the reasons best known to them. Hence, under these circumstances, the petitioner has approached this Court with the above prayer.