G. BENITTAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner a Village Administrative Officer is facing disciplinary proceedings. He has filed this writ petition, challenging the charge memo dtd. 16/11/2013, enquiry report dtd. 28/10/2020 and the 2nd show cause notice dtd. 11/9/2023.

(2.) The learned counsel for the petitioner submits that the proceedings initiated on 16/11/2013 is not yet concluded and the enquiry officer has not considered the reply of the petitioner in this enquiry report. Therefore, the petitioner has come with the above prayer.

(3.) The learned Special Government Pleader appearing for the respondents submits that the earlier punishment imposed as against the petitioner pursuant to the charge memo was set aside that the punishment was imposed without providing opportunity to him and the matter was remitted back. Thereafter a fresh enquiry has been conducted by appointing an enquiry officer and the enquiry officer has also concluded his enquiry and submitted his report in the year 2020. The petitioner has been furnished with the copy of the enquiry report and he has also offered his explanation to the enquiry report. The 2nd show cause notice was issued pursuant to the enquiry report.