RAMESH KUMAR PUNIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R Mazumdar, learned counsel for the petitioner. Also heard Ms. B Sarma, learned CGC appearing on behalf of respondent Union of India.

(2.) The present writ petition is filed assailing that a de-novo enquiry against the petitioner on the same set of facts and same witnesses has been initiated inasmuch as in an earlier enquiry the petitioner was exonerated from the said charge. From the material available on record and from the pleadings of the parties certain important facts, which are necessary for determination of the issues involved are summarised below:

(3.) Mr. R Mazumdar, learned counsel for the petitioner while questioning the legality and validity of the initiation of the second proceeding argues the following: