FAKIRAN Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Awadhesh Kumar Singh, learned counsel for the petitioners, learned Standing Counsel represents responded nos. 1 and 2 and perused the record.

(2.) Petitioners have filed the instant writ petition invoking extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, challenging the order dtd. 23/9/2020 passed by the Deputy Director of Consolidation (respondent no.1).

(3.) Considering the facts of the case, question for consolidation in the instant writ petition lies in a narrow compass as to whether Deputy Director of Consolidation (respondent no.1) has justified in remitting the matter before Settlement Officer of Consolidation (respondent no.2) to search the original record of the court subordinate first and fix the responsibility of erring employees.