RAM KISHAN YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) An order dated 13th June, 1998 dismissing the petitioner from service after holding a disciplinary inquiry was set aside by this court by a judgment dated 18th December, 2009 passed in WP (C) No.7140/2009 entitled Ram Kishan Yadav Vs. Union of India & Ors. The judgment of this court was premised on the ground that the petitioner had not been served with chargesheet even though the respondents had sent the same to him. While disposing of the writ petition, by the judgment dated 18th December, 2009, the court had directed as follows:-

(2.) Pursuant to the directions made by this court, the respondents have permitted the petitioner to join service on the 3rd February, 2010. In addition thereto, the respondents have issued an order bearing no.P-VIII-S/97-EC-II dated 8th January, 2010 whereby the respondents have proposed a disciplinary inquiry to be held against the petitioner. The respondents have passed an order dated 11th January, 2010 proposing appointment of an inquiry officer to conduct an inquiry into the charges and imputations which were already served upon the petitioner in the proceedings held on 18 th December, 2009 in the earlier writ petition.

(3.) It is not disputed that the inquiry officer is seized of the entire matter.