No. 4177. dated 12-6-1964.Sub.-Disposal of Complaints against staff.A number of cases have come to my notice where in abnormal delay have been observed in disposal of complaints received from the public direct or through the Anti-Corruption Department. In one particular case one Superintending Engineer took more than 2 years in enquiring and sending the report of the complaint to this office. This is highly undesirable as the deficiency pointed-out in the complaints docs not get a chance of rectification.A reference is also invited to Government circular No. F. 21 GA/Gr. 11/64. dated 30th April, 1964 vide which Government has already taken a serious note of abnormal delays at every level in attending to the public grievances and complaints and elaborate machinery for this purpose has been created.It is, hereby, ordered that the cases of complaints and grievances of Public against the conduct of Government servants should be promptly dealt in every office and such cases should take more than a week, in disposal after the receipt of the case in a particular office. These orders should be strictly complied. The Superintending Engineers will report cases of delays to this office.
