HINA A VACHHARAJANI Vs. M P CHAVDA

JUDGEMENT

(1.) RULE. learned advocate waives service of notice of Rule on behalf of the respondents.

(2.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, order and/or direction, quashing and setting aside the impugned orders passed by respondent no. 1 placed at Annexure "e", "f" and "g" and continuation as an Inquiry Officer. It is also further prayed for an appropriate writ, order and/or direction, directing respondent no. 2 to allow the petitioner to engage an advocate for her defence representative at inquiry.

(3.) MS. HINA Desai, learned advocate appearing on behalf of the petitioner does not press any relief against the continuance of respondent no. 1 as Inquiry Officer and, therefore, she does not press prayer 10 (A) except to quash and set aside the orders passed by respondent no. 1, by which, the application of the petitioner to engage an advocate for her defence representative at inquiry has been rejected. Therefore only question, which is required to be considered by this Court is to consider the request of the petitioner to engage an advocate for her defence representative at inquiry.