VIJAYKUMAR ISHWARLAL SALAT Vs. INQUIRY OFFICER

JUDGEMENT

(1.) By way of the present petition under Article 226 of the Constitution of India, the petitioner, a Judicial Officer has prayed for a writ, order or direction, quashing and setting aside the order below Exh.384 in Departmental Inquiry No.7 of 2016. The Application at Exh.384 was moved by the Presenting Officer for production of certain documents in context of the Charge­Sheet issued to the Petitioner. By the impugned Order dated 16.09.2020, the Inquiry Officer overruling the objections of the Petitioner allowed the Application and permitted that the documents be exhibited.

(2.) The facts in brief are that a Charge­Sheet dated 07.10.2016 was issued to the Petitioner. Imputations, nine in number have been levelled against the Petitioner, while the Petitioner was working as 7th Additional District Judge, Surat, during the period from 25.07.2015 to 01.10.2015 and as 4th Additional District Judge, Surat, during the period from 09.02.2016 to 09.05.2016. An Inquiry Officer was appointed and the Departmental Inquiry proceeded in context of the charges in question.

(3.) Mr. Ashish Dagli learned Advocate for the Petitioner submits that a closing pursis has been filed by the Presenting Officer at Exh.373 on 05.02.2019 and by the Petitioner at Exh.376 on 24.12.2019. The inquiry is practically concluded.