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Judgment
Hon’ble Mr. R. N. Singh, Member (J)
Learned counsel for the applicant submits that by way of the present MA, i.e., M.A. No. 5259/2026, the applicant seeks permission to withdraw the captioned OA. He further submits that in the present MA, the applicant has also prayed for a direction to respondent no. 1 to conclude the disciplinary proceedings, the subject matter of the captioned OA, within a reasonable time.
Issue notice. Sh. Girish C Jha, learned counsel appearing for the respondents on advance service, accepts notice.
In the captioned OA, the applicant has prayed for the following relief(s):-
i.call for the records related to the impugned charge-sheet dated 22.06.2018 and impugned transfer order dated 18.07.2018;
ii.declare the impugned charge-sheet dated 26.06.2018 dropped/withdrawn;·
iii.quash the impugned order of transfer dated 18.07.2018 and restore the original posting of the applicant at the original place i.e. Govt. Sarvodaya Co-ed. Vidyalaya, Sector-8, Rohini, Delhi-. 110085;
iv.quash the letter of rejection dated 25.07.2018 passed by the respondent No.2 in response to the interim written statement-cum-notice dated 15.07.2018;
v.pass/make such other appropriate order and or direct as this Hon'ble Tribunal deems fit and proper in facts and circumstances of the case . It is prayed accordingly.”
In view of the aforesaid, without going into the merits and with the consent of learned counsels for the parties, the OA as well as the MA stands disposed of with a direction to the respondents to conclude the departmental inquiry pursuant to the impugned memorandum dated 22.06.2018, in accordance with the relevant rules and instructions on the subject within three months from the date of receipt of a certified copy of this Order.
There shall be no order as to costs.