RAJENDRA KUMAR PURBIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the following reliefs:-

(2.) It is submitted by learned counsel for the petitioner that vide Annex.20, the Principal of the school after noticing the entire sequence of events has concluded that there was no material to support the allegations against the petitioner and therefore, proposal for initiating disciplinary proceedings be filed / closed. However, the respondents have not taken any action thereof and the petitioner is due to retire on 30/6/2019.

(3.) In the overall circumstances of the case, wherein for over four years, the issue has remained pending without any progress beyond proposing a charge-sheet against the petitioner and it has come on record categorically that no material in this regard against the petitioner is available and the petitioner is due to retire on 30/6/2019, the respondents are directed to pass an appropriate order pursuant to the recommendation made by the Principal (Annex.20) within a period of two weeks from the date a certified copy of this order is placed before the respondents.