Rakesh Sharma, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) Through this writ petition, the Petitioner has sought to challenge the departmental enquiry initiated against him after a lapse of about ten years.
(3.) The Petitioner, Rajendra Prasad Pandey, was appointed as a Routine Grade Assistant in the establishment of High Court on 30.6.1992. On 17.2.1997, a First Information Report was lodged under Ss. 498A, 204B and 318 I.P.C. read with Sec. 201 IPC in which the Petitioner was convicted in Sessions Trial No. 354 of 1998 under Ss. 302 and 318 IPC by means of judgment dated 20.7.2005. Against the said judgment, the Petitioner preferred Criminal Appeal No. 3063 of 2005 before the High Court. This Court vide a judgment dated 8.9.2005 disposed of the Criminal Appeal setting aside the conviction of the Petitioner under Sec. 302 and 318 IPC and remanded back the matter to the Trial court for retrial for the offence under Ss. 498A, 304, 318 and 201 IPC. Against the judgment of this Court remanding the matter for retiral, the Petitioner has approached the Hon'ble Apex Court by filing a Special Leave to Appeal (Criminal) No. (s) 6359 of 2005. The Hon'ble Apex Court has passed an order dated 3.1.2006 issuing notice to the parties and stayed operation of the judgment of the High Court directing for retrial of the case. Thereafter on 2.11.2007, leave was granted and interim order dated 3.1.2007 was confirmed.;