- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) This writ petition has been filed with the prayer that opposite party no.3 may be directed to expedite the enquiry pending against the petitioner.
(3.) Learned counsel for the petitioner submits that initially enquiry was initiated against the petitioner in the year 2003 and thereafter punishment order was set aside on technical ground in the year 2011 and the matter was directed to be re-enquired by the Enquiry Officer. The Enquiry Officer thereafter has submitted enquiry report on 3rd March 2017.;