AI Structured Summary
Not yet generated for this judgment
Judgment
C. Hari Shankar, J.
This writ petition challenges an order dated 21 October 2025, whereby a mere preliminary inquiry has been instituted against the petitioner.
To our mind, the petition is completely misconceived, apart from being premature. Mr. Bhargava submits that following the preliminary inquiry, regular disciplinary proceedings would follow. That cannot, needless to say, constitute any basis to seek interdiction of the preliminary inquiry. The right of the respondents to inquire into the affairs and conduct of its officials and staff cannot be foreclosed. Besides, we do not know what would happen after the preliminary inquiry concludes. For all we know, the outcome of the preliminary inquiry may even be in favour of the petitioner.
The petition is, therefore, completely premature and is accordingly dismissed, reserving liberty with the petitioner to approach the Court at an appropriate stage, if aggrieved.
It is pointed out that the respondents had granted seven days’ time to the petitioner to reply. The said time stands extended by a week from today.