- (1.) HEARD Sri Anil Kr. Srivastava, learned counsel for the petitioner and Sri M.C. Tripathi, learned Additional Chief Standing Counsel.
(2.) BY means of present writ petition (14921 of 2011), the petitioner -Mohd. Majeed Ansari challenges the reopening of departmental enquiry vide impugned order dated 28.02.2011, passed by the State Government, pleading, inter -alia, that once the departmental enquiry has been dropped in the year 2004 in respect of the charges mentioned in the charge -sheet dated 03.06.1999, the State Government was having no power of review or in other words to reopen the enquiry on a different view taken by it and that too with regard to the charges, which relate to the year 1984, 1989, 1990 and 1991: Submission is that the order of reopening the enquiry and proceeding with the same is not only arbitrary, but is totally without jurisdiction and authority.
(3.) THE brief facts, necessary for the purpose, are that the petitioner was working as Superintending Engineer, Ground Water Department. He was suspended sometimes in the year 1999 with respect to the charges pertaining to the years 1984, 1989, 1990 and 1991. The charge -sheet is dated 03.06.1999.;