MUKHTAR AHMAD MIR Vs. STATE AND ORS.

JUDGEMENT

(1.) The petitioner has questioned the initiation of second enquiry against him by the medium of present writ petition.

(2.) Precisely the case of the petitioner is that he filed a writ petition being SWP No. 949 of 2000 challenging therein his termination order. The writ petition was allowed and the order of termination, impugned, therein, was quashed.

(3.) Thereafter petitioner was reinstated and Respondent-Irrigation and Flood Control Department was asked to hold enquiry against the petitioner in terms of Govt. Order No. 732-GAD of 2008 dated 29th May, 2008-Annexure-E. Enquiry was conducted and petitioner was exonerated vide Report No. 196 dated 7th April, 2009-Annexure G. It is apt to reproduce last paragraph of the said report herein:-