LAXMAN PRASHAD BAIRWA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS appeal has been preferred against the order dated 18. 11. 2008 passed in Writ Petition No. 11380/2008 by the learned Single Judge, whereby the writ petition has been dismissed as premature.

(2.) THE appellant/petitioner by means of writ petition sought to set aside the charge-sheet, annexed as Annexure-1 with the writ petition, so far as it pertains to the petitioner, or in the alternate, to direct the respondents to separate his enquiry and complete the same within a period of six months. He further prayed that the result of his promotion, kept in sealed cover, may be directed to be opened.

(3.) THE appellant was put to face enquiry pursuant to the charge-sheet served upon him on 04. 10. 2007. He filed his reply to the charge-sheet and the same is being enquired into. There was no progress in the enquiry, therefore, he approached the Court for setting aside the charge-sheet served upon him. He has also made a representation to the respondents to expedite the enquiry and conclude it as early as possible.