LAWS(ALL)-2007-11-2

RAMESH CHANDRA SHARMA Vs. DISTRICT JUDGE FARRUKHABAD

Decided On November 06, 2007
RAMESH CHANDRA SHARMA Appellant
V/S
DISTRICT JUDGE FARRUKHABAD Respondents

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner.

(2.) THE petitioner, an employee of the District Judgship, Farrukhabad, has filed this petition challenging the order dated 5. 9. 2007 passed by the District Judge, Farrukhabad conducting regular inquiry against the petitioner and appointing inquiry officer for the said purpose and against the order dated 15. 10. 2007 which is a consequential order since earlier inquiry officer was posted as A. D. J. III and now he is A. D. J. II.

(3.) LEARNED Counsel for the petitioner submits that he has requested the ; District Judge to change the inquiry officer and since no action has been taken thereon, therefore, he is not able to participate in the inquiry.