ORDER
1. Present petition has been filed by the petitioner under Article 226 of the Constitution of India seeking following reliefs :
i) That a Writ in the nature of mandamus be issued quashing the Chargesheet dated 11.02.2025;
ii) That the Departmental Enquiry 1017/O.U.241/2025 dated 19/02/2025 and any other proceedings pursuant to the chargesheet dated 11.02.2025 as against the Petitioner be quashed; OR
iii) That, a writ, direction or order be issued, thereby directing Respondent No. 2 to conclude the Departmental Enquiry 1017/0.4.8m1/2025 dated 49/02/2025 against the Petitioner within a period of 1 month;
iv) Any other relief which this Hon'ble Court deems fit be also issued in favour of the petitioner;
2. When the matter is taken up for hearing today, counsel for the petitioner has made a limited prayer that the direction may be issued to the concerned respondent / Authority to decide the representation, which is pending before the respondents/ Authority, within a time bound period.
3. Counsel for the State submits that there is no objection in deciding the petitioner's pending representation.
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(SANDEEP N. BHATT)
JUDGE
4. Considering the submissions made at bar by counsel for the petitioner, present petition is disposed of by directing the concerned respondent / Authority to consider and decide the pending representation of the petitioner by considering the material available on record, in accordance with law, as expeditiously as possible, preferably within a period of two months from the date of receipt of certified copy of this order, not later than three months and communicate the out-come to the petitioner. However, it is made clear that this Court has not expressed any opinion on merits of the case.
5. With the aforesaid direction, present petition is disposed of. CC as per rules.
amol
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