Pankaj Purohit, J
1. Heard learned counsel for the parties.
2. By means of this writ petition, petitioner has sought the indulgence of this Court for a direction to respondent No.1 to conclude the inquiry against
the respondent No.2 and to take appropriate action as per law within a stipulated period.
3. It is contended by learned counsel for the petitioner that a complaint against the respondent No.2 was made on 14.02.2024 regarding some financial
irregularities and other irregularities while discharging the functions of In-charge Manager of Dargah, Piran Kaliyar, Haridwar. But the said complaint
was not proceeded any further, which compelled the petitioner to move the present writ petition.
4. Vide order dated 18.10.2024, learned State Counsel was directed to seek instruction regarding what has happened in the complaint made by the
petitioner.
5. Today, learned State Counsel has passed on to this Court instruction dated 04.11.2024, which are taken on record. On the basis of said instruction, it
is submitted by learned State Counsel that pursuant to the complaint made by the petitioner, the charge-sheet has been served upon the respondent
No.2 on 24.10.2024 and the respondent No.2 has already submitted her explanation to the charge-sheet along with documents on 04.11.2024.
6. In view of the above, the writ petition is disposed of, with a direction to respondent No.1 to conclude the inquiry against the respondent No.2, within
a period of 03 months from the date of production of certified copy of this order.
