Madhya Pradesh High Court
Chairman-Cum-Managing Director vs Rahul Singh Sakya on 15 February, 2013
M.C.C. No.187/2013
15.02.2013
Mr. Brijesh Choubey, learned counsel for the
petitioners.
Mr. A.K. Mishra, learned counsel for the respondent.
This application has been filed seeking modification of order dated 10.12.2012 passed in W.P. No.7546/2012.
Learned counsel for the petitioner submitted that while deciding the writ petition, the petitioners were directed to conclude the proceedings in departmental enquiry within a period of two months. It is further submitted that despite due diligence, the proceedings in departmental enquiry could not be completed within a stipulated time. He, therefore, prays that time limit for completion of the departmental enquiry be extended by further period of four months.
In view of aforesaid submission, the order dated 10.12.2012 passed by this Court in W.P. No.7546/2012 is modified and time limit for conclusion of departmental enquiry is extended by further period of four months from today. This order shall be read with in conjunction with order dated 10.12.2012 passed in W.P. No.7546/2012.
Accordingly, M.C.C. is disposed of. Certified copy as per rules.
(Alok Aradhe) Judge RC