SURENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner prays as under:

(2.) Affidavit filed on behalf of respondent Nos.1 to 4 pursuant to order dtd. 16/2/2023 is on record.

(3.) After hearing learned counsel for parties, it is agreed by learned counsel for petitioner on instructions that the present petition may be disposed of, if order dtd. 2/2/2023, report of Inquiry Officer dtd. 21/10/2022 and charge-sheet dtd. 2/2/2023 are set aside and ICC may start fresh inquiry/proceedings against the petitioner, as per the law by giving him an opportunity to participate in the said proceedings.