K.N.FULZELE Vs. UNDER SECRETARY

JUDGEMENT

(1.) The challenge in the present writ petition is to the inquiry report submitted on 14/6/2018.

(2.) At the outset, this Court is of the opinion that since the petitioner herein has already challenged the order of suspension dtd. 26/2/2014 and the charge-sheet dtd. 28/2/2014 through the WPS No. 5384/2014 and which stands dismissed by this Court vide order dtd. 15/5/2019.

(3.) The subsequent proceedings of the inquiry and the submission of the inquiry report also does not warrant interference for the same reasons for which the WPS No. 5384/2014 filed by the petitioner himself stands decided. The present writ petition therefore stands dismissed for the same reasons and the legal positions that it stands. Moreover, the inquiry report questioned in the present writ petition also is one which was issued around more than 10 months back. The petitioner has all the rights for putting of his defence before the Disciplinary Authority including questioning the findings of the Inquiry officer.