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Judgment
This letters patent appeal has been filed against the order dated 8 November 2000 (CWJC No. 7147 of 2000). The Petitioner is alleged to have not handed over the charge of the godown of which he had been placed incharge. Thereafter, the Petitioner delayed the conduct of the departmental inquiry. The learned Judge has observed after giving reasons that if there is any delay in progress of the departmental inquiry, the Petitioner is himself to blame. The learned Judge also makes an observation "all that this Court cane say is that subject to the Petitioner''s co-operation with the concerned authorities the proceeding should be disposed of at the earliest".
It is not understood why the Petitioner has filed this letters patent appeal. The departmental inquiry has to be concluded.
As there are sufficient reasons recorded by the learned judge on the writ petition by declining to grant any relief as the Petitioner had sought, this Court is not inclined to interfere with the order on the writ petition.
Dismissed.