KANTI SUD Vs. STATE OF H. P.

JUDGEMENT

(1.) By way of this petition, the petitioner has, inter alia, challenged Annexure P-10, dtd. 11/5/2022, in terms whereof, the Disciplinary Authority has appointed a fresh Inquiry Officer to inquire into the charges against the petitioner.

(2.) Brief facts necessary for the adjudication of the present petition are that vide Memorandum dtd. 23/7/2020 (Annexure P-3), the petitioner was informed that the Department intended to hold an inquiry against the petitioner on the Article of Charges appended thereto and the petitioner was called upon to submit her response thereto. It appears that as the Disciplinary Authority was not satisfied with the stand of the petitioner, an Inquiry Officer was appointed, who completed the inquiry and submitted the Inquiry Report to the Disciplinary Authority. In terms of the impugned order, the Disciplinary Authority while holding that the Inquiry Report was not satisfactory has ordered fresh inquiry in the matter by appointing another Inquiring Officer.

(3.) Feeling aggrieved, the petitioner has filed this Writ Petition.