ANWAR ALAM Vs. JAMIA MILIA ISLAMIA

JUDGEMENT

(1.) VIDE the instant petition, the petitioner is seeking issuance of direction against respondent Nos. 1 to 4 to send the original questioned document (Annexure P-2) dated 10.12.2011 along with past admitted handwriting samples of the petitioner and respondent No. 5 to the Government Examiner for his opinion. Further, seeking direction to the Enquiry Officer that he should not be directed to file his arguments in the pending enquiry proceedings, unless he received a copy of the expert opinion of the Handwriting Expert.

(2.) IT is stated in the petition that after completion of the prosecution evidence, the petitioner moved an application dated 25.10.2012 requesting verification of the documents, which reads as under:- "Subject: Request for Verification of the following Documents by the Government Forensic Department/Lab including Handwriting Expert. Dear Sir In the interest of justice and for the fair and impartial conduct of inquiry I would like to request you that following documents as listed below may kindly be sent to Government forensic laboratory for the purpose of authentication and verification:-

(3.) MR . Siddiqui, learned counsel appearing on behalf of respondent Nos. 1 and 2 has submitted that the instant petition is premature as the petitioner is given time to file written synopsis in the inquiry proceedings and he may take all the objections in his written synopsis and the same shall be considered by the Inquiry Officer. Thereafter, if on the inquiry report of the Inquiry Officer, the Disciplinary Authority takes any punitive action, then the petitioner will have the liberty to challenge the same in accordance with law.