VIJAY KUMAR SINGH Vs. COMMERCIAL TAXES DEPARTMENT

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The petitioner has filed the present petition being aggrieved by order dated 14.09.2016 by which enquiry under Section 14 of the M.P. Civil Services (Classification, Control and Appeal) 1966 has been initiated against him and the Enquiry Officer as well as Presenting Officer has been appointed.

(3.) Facts of the case are as under: