Ashok Bhushan, J. - (1.) Heard Sri N.K. Pandey appearing for the petitioner and Sri Rajni Kant Tiwari, learned standing counsel.
(2.) Counter and rejoinder-affidavits have been exchanged and with the consent of the parties, the writ petition is being finally decided.
(3.) This writ petition has been filed by the petitioner praying for quashing of the order dated 26th August, 1996, passed by respondent No. 1 and the enquiry report dated 30th March, 1995 and 22nd November, 1995. A writ of mandamus has further been prayed for direction to the respondents not to give effect to the order dated 26th August, 1996.;