PREM NANDAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The petitioner was posted as an Executive Engineer and now has retired in the year 2008 i.e. during the pendency of this writ petition. He was proceeded departrnentally in the year 2003 for certain charges. One Mr. M. L Roy, Joint Secretary, was appointed as Enquiry Officer to enquire into the charges against the petitioner.

(3.) On conclusion of the enquiry Sri Roy submitted his report on 10.10.2003 to the Disciplinary authority. Since the matter remained pending before the Disciplinary authority for a long time and he was not passing any order on the said enquiry report submitted by the Enquiry Officer, the petitioner approached this Court by filing a writ petition being W.P.(S) No. 2685 of 2006 alleging therein that though the Enquiry Officer submitted his report in the month of October 2003, but even after a lapse of 3 years no final order has been passed by the Disciplinary authority.