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Judgment
The present appeal has been filed by the appellant under Clause 10 of Letters Patent r/w Section 10 of the Delhi High Court Act, 1966 and Article 227 of the Constitution of India, seeking quashing of Judgment dated 29.11.2021 rendered by a learned single Judge of this court as also for grant of other reliefs.
Mr. Manoj, learned Standing Counsel appearing on behalf of respondent, who appears on advance notice, has informed this court that the proceedings in the Departmental Inquiry are complete and the matter is pending for decision of the Disciplinary Authority.
Learned Standing Counsel appearing on behalf of the respondent has assured this court that the Disciplinary Authority shall take its decision on the inquiry report within two weeks as per Central Vigilance Commission guidelines, which decision shall be communicated to the appellant in writing within one week thereafter.
In view of the above, no orders are called-for in the present Letters Patent Appeal, which is accordingly disposed of.
Pending applications, if any, also stand disposed of.
If the appellant is aggrieved by the decision taken by the Disciplinary Authority, the appellant shall be at liberty to challenge the same by an appropriate proceedings, before an appropriate court, as per law.