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Judgment
Consequent upon a departmental inquiry, a finding has been returned that the Transfer Certificate of 8th Class submitted by petitioner is not genuine
and vide impugned Communication of 30th January, 2018, petitioner has been granted a week’s time to submit his Reply to the Inquiry Report
(Annexure P-1 colly.). Learned counsel for petitioner claims that petitioner had sought extension of time till 28th February, 2018 to submit a reply, but
till date, no reply has been submitted. Reliance is placed upon Standing Orders (Annexure P-3) to submit that there is no provision in it, which permits
continuation of the inquiry proceedings after retirement of an employee. It is asserted that petitioner had retired on 28th February, 2017 and so
continuance of inquiry against petitioner is bad in law. No document has been placed on record to show that discontinuation of the inquiry was sought
by petitioner while relying upon Standing Orders (Annexure P-3).
In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with permission to petitioner to now file a Reply to
the impugned Communication of 30th January, 2018 within a week and if it is so done, then the second respondent shall look into the said reply and
thereafter proceed with the matter if not already done. In case petitioner’s Reply is not accepted, then the reasons for not accepting the reply be
conveyed to petitioner so that petitioner may avail of the remedy, as available in law, if need be.
With aforesaid directions, this petition and the application are disposed of.