RINKU TIWARY Vs. RAJIV BANSAL

JUDGEMENT

(1.) P.C. Not on board. At the request of the learned counsel for the Petitioner, taken on board.

(2.) Heard. By this petition under Article 226 of the Constitution of India, the Petitioner challenges the charge sheet dated 10.03.2020 issued by the Respondents.

(3.) The case of the Petitioner is that the Respondents have suspended her on 04.03.2020 and started an inquiry. He submits that the inquiry is kept at Kochi. He submits that at present, because of Covid-19 pandemic, it is very difficult for her to attend the inquiry at Kochi. He submits that either Basavraj G. Patil the inquiry be postponed or directions be issued to the Respondents to conduct a virtual inquiry.