Prashant Kumar Mishra, J
1. In the present Writ Petition challenge is to the charge-sheet dated 19.09.2007 issued by the respondent No.3 namely; Mata Rukhmani Seva
Sansthan against the petitioners and other similarly placed employees.
2. WPS No.7557 of 2007 and other Writ Petitions were preferred by other similarly placed employees. The Writ Petition preferred by Shri
Shivchandra Sah in WPS No. 7557 of 2007 has been disposed of along with other similar Writ Petitions by common order dated 08.01.2018. In the
said order, this Court reserved liberty in favour of the petitioner to raise all the grounds by filing reply before the competent authority/ disciplinary
authority which shall be considered by the said authority in accordance with law. The departmental enquiry was directed to be concluded
expeditiously.
3. There is no dispute that the present Writ Petition is similar to the one decided by this Court in the matter of Shri Shivchandra Sah in WPS No.7557
of 2007, therefore, the present WPS is also disposed of in terms of the order passed in Shri Shivchandra Sah (supra).
4. A copy of the order of WPS No. 7557 of 2007 be retained in the record of this petition.
