SURYA PRAKASH KESARWANI,YOGENDRA KUMAR SRIVASTAVA - (1.) Heard the learned counsel for the petitioner, learned standing counsel for respondent nos.1, 3, 4 and 5 and Sri Ram Gopal Tripathi, learned counsel appearing for respondent no.2.
(2.) With the consent of the learned counsel for the parties, this writ petition is being finally heard without calling for a counter affidavit.
(3.) The writ petition has been filed seeking to challenge a communication/order dated 01.09.2020 whereunder the petitioner has been directed to deposit an amount pursuant to an enquiry report dated 04.09.2016 within a specified time period failing which proceedings for recovery would be initiated against him. The aforementioned enquiry report dated 04.09.2016 has also been challenged in the writ petition.;