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Judgment
The petitioner has challenged two separate inquiries initiated against him on 20.08.2019 and 28.01.2020 under Rules 16 and 17 of the CCA Rules.
Having perused the material and memorandum of charges levelled against the petitioner, this Court is of the opinion that the matter is not worth
interference at this stage, particularly when jurisdiction to initiate the enquiry is not under challenge.
Petitioner’s sole contention is that the enquiry has been vindictively initiated against him.
So far as memo of charges dated 20.08.2019 and reference of the events of 2012 are concerned; this Court is of the opinion that petitioner is first
required to file his reply/response.
In case, petitioner files his reply/defence, this Court has no reason to believe that the disciplinary authority will not consider the same objectively.
The enquiry will naturally be conducted in accordance with law.
With the above, the writ petition as well as stay petition are disposed of.