SANJAY SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Manish Nigam, learned counsel for the appellant; Mrs. Meena Shastri, learned Additional Advocate General, appearing for respondent No.1 and Mr. Ashish Shrivastava, learned senior counsel, appearing for respondents No.2 and 3.

(2.) This writ appeal is presented against an order dtd. 16/2/2021 passed by the learned Single Judge in Writ Petition (S) No.707 of 2021, dismissing the writ petition and providing that in the event, if the petitioner submits a reply to the charge-sheet, the same shall be taken into consideration by the disciplinary authority, and thereafter, proceed in accordance with the relevant Rules.

(3.) By filing the writ petition under Article 226 of the Constitution of India, the petitioner had called into question an order dtd. 11/11/2020 by which the petitioner was suspended, a charge-sheet dtd. 23/3/2020 and an order dtd. 18/4/2020, whereby, an Enquiry Officer and a Presenting Officer were appointed for the purpose of conducting departmental proceeding against the petitioner.