AI Structured Summary
Not yet generated for this judgment
Judgment
Counsel for the petitioner stated that after filing of the petition, certain developments have taken place which are required to be brought on record. The petitioner has been served with a departmental charge sheet which the petitioner would like to challenge.
Upon hearing the counsel for the petitioner, I find that in the petition several important details in connection with the prayers made have not been provided. Under the circumstances, instead of allowing the petitioner to amend the petition to bring on record subsequent developments, it would be better to file a fresh petition. For such purpose, this petition is disposed of with a liberty to the petitioner to file a fresh petition for the same prayers which are already made in the petition as also to add new grounds and challenges to include the developments which took place subsequent to filing of this petition.
The reply filed by the respondents to the present petition is utterly inadequate on all material aspects and throws no light on the grievances raised by the petitioner. Such meaningless, mechanically drafted replies which are bereft of most basic and essential information should not come from the Government agencies. The Government Advocate concerned who is drafting the reply owes a greater duty to the Court than to mechanically type out whatever has been conveyed to him or her in the para-wise remarks. I hope, when the petitioner files a fresh petition, the reply that the respondents may file would be more substantial.
Petition is disposed of accordingly. Pending application(s), if any, also stands disposed of.