MUHAMMAD IQBAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed by one Dr. Muhammad Iqbal praying for quashing of the order dated 16.5.2013 by which Enquiry Committee has been constituted for conducting of a full fledged enquiry of the charges against the petitioner. Prayer is also made for quashing of the consequent notice dated 13.6.2013 issued by the Enquiry Committee for appearing on 8.7.2013. Related reliefs are also prayed.

(2.) Before I set out the arguments urged on behalf of the petitioner, it would be necessary to refer to the relevant case laws as to what is the scope of hearing in a Court before which enquiry proceedings are challenged right at the outset.

(3.) The Supreme Court in the case of State of Uttar Pradesh Vs. Brahm Datt Sharma and Anr., 1987 2 SCC 179has held the following in para 9 of its judgment:-