DEENBANDHU SAKET Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India is preferred by a delinquent employee facing disciplinary proceedings initiated by charge sheet (Annexure-P/1), assailing order dtd. 4/9/2021 passed by Inquiry Officer denying request of petitioner/delinquent employee for passing necessary directions to the Controlling Authority of the proposed Defence Assistant to relieve the said proposed Defence Assistant to enable petitioner to exercise his right to defend himself.

(2.) The inquiry officer while passing the impugned order had directed that petitioner/delinquent employee is free to arrange for Defence Assistant as proposed by him for which last opportunity is afforded.

(3.) It is informed that the proceedings have last been adjourned due to none presence of Defence Assistant and are now posted in the first week of January, 2022.