- (1.) We have heard the petitioner, appearing in person, Mr Mukul Rohatgi, learned Senior Counsel appearing for the State of Haryana and the learned Solicitor General appearing for CBI.
(2.) There are three departmental inquiries pending against the petitioner which are as follows: (i) Charge-sheet dated 11.2.2002 for wilful absence from duty. (ii) Charge-sheet dated 23.7.2002 for committing irregularities in making appointments while posted as Project Director, Haryana Prathmik Shiksha Pariyojana Parishad. (iii) Charge-sheet dated 18.2.2003 for non-adjustment of an advance of Rs. 22,000.00 taken by him from the Government.
(3.) The petitioner has sought for these inquiries being entrusted to any authority other than the one under the State Government.;