(1.) Heard learned Sr. Advocate Mr.G. M. Joshi appearing with learned Advocate Mr.Jay Thakkar on behalf of the petitioner and learned AGP Mr.Utkarsh Sharma on behalf of the respondent Nos.1 to 3.
(2.) Issue Rule returnable forthwith. Learned AGP waives service of Rule. With the consent of the parties, the present petition is taken up for final decision.
(3.) A very short but interesting and important question arises for consideration of this Court in this petition. The question being "in a departmental proceeding, when the Disciplinary Authority disagrees with the findings of the inquiry officer, would the charge-sheeted officer be entitled to a copy of such disagreement, in spite of the Rules governing the inquiry not specifically requiring the same."