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Judgment
Sujoy Paul, J.—Heard. This petition is directed against the charge-sheet dated 22/02/2012 Annexure-P/1.
The singular contention to assail it that the allegations are vague and ambiguous. However, it is gathered that petitioner has already submitted his reply Annexure-P/2 dated 14/03/2012 and the respondents have not taken a decision on it till date. In the opinion of this Court, it is open for the disciplinary authority to take a decision about holding an enquiry under Rule 14 of MP. Civil Services (Classification, Control & Appeal) Rules, 1966 unless he decides that charge-sheet alone does not give any cause of action to the petitioner. At this stage, I find no reason to interfere in the charge-sheet. However, it is observed that it will be lawful for the disciplinary authority to take action in accordance with law expeditiously because continuance of departmental enquiry for an indefinite period infringes the fundamental right of an employee and it violates the right to get speedy trial. With the aforesaid and without expressing any opinion on the merits of the case, petition is disposed of.