BAL KRISHNA ARYA Vs. STATE OF M P

JUDGEMENT

(1.) With consent of learned counsel appearing for the parties, arguments heard finally and the petition is being disposed of at the admission stage itself.

(2.) The petitioner before this Court has filed this present writ petition being aggrieved by an order dated 3.11.09, passed by the Inspector General of Police, Indore directing the Enquiry Officer to conduct a de novo enquiry.

(3.) A reply has been filed in the matter and stand of the respondents/State is that the Enquiry Officer has committed various irregularities while conducting the departmental enquiry and the Disciplinary Authority being dissatisfied by the procedure adopted by the Enquiry Officer, has remanded the matter back for conducting the departmental enquiry as per legal provisions. Respondents have stated that the petitioner should not feel aggrieved in the matter and the respondents shall also be granting proper opportunity of hearing to the petitioner in the departmental enquiry. Respondents have prayed for dismissal of the present writ petition.