BASHIST NARAYAN SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that the departmental inquiry, initiated against the present petitioner from the year, 2006, has not yet been completed and looking to Annexure 5 to the memo of petition, it appears that still it is pending with the respondent authorities. It is, therefore, prayed that the said departmental inquiry deserved to be quashed and set aside or may be dropped by the order of this Court.

(2.) I have heard learned counsel for the respondents, who has submitted that looking to the seriousness of the charges about the misappropriation of a sizable, amounting to approximately rupees four lacs, charge-sheet was submitted, inquiry was conducted and now the inquiry report has been submitted, which is under active consideration by the Secretary, Water Resources Development Department, Jharkhand, Ranchi and, therefore, let a suitable direction be issued by this Court to the Secretary, Water Resources Development Department, Government of Jharkhand, Ranchi, to dispose it of within the stipulated time, as given by this Court.

(3.) In view of the aforesaid limited submission and as the inquiry is practically over and the inquiry officer has also given his report, which is under active consideration by the Secretary, Water Resources Development Department, Government of Jharkhand, Ranchi, as stated by the learned counsel for the respondent-State, I hereby direct the Secretary, Water Resources Development Department, Government of Jharkhand, Ranchi, to take a decision upon the inquiry report, by passing a final order, either exonerating the present petitioner or imposing any punishment against the present petitioner, in accordance with law, rules, regulations, government policies and government enforceable orders, as expeditiously as possible and practicable, preferably within a period of three weeks from the date of receipt of a copy of the order of this Court.