Irshad Ali, J. - (1.) Heard learned counsel for the petitioner Sri Ram Ji Trivedi and learned Additional Chief Standing counsel on behalf of respondent nos. 1 to 4.
(2.) The present writ petition has been filed challenging the order dated 13.11.2017 passed by respondent no. 1 whereby disciplinary proceedings have been initiated against the petitioner under Regulation 351(A) of the Civil Services Regulations.
(3.) Brief facts of the case are that the petitioner was holding the post of Marketing Inspector under the respondents. Vide order dated 5.12.2008, he was suspended and a charge sheet in regard to the incident took place in the year, 2005 was issued to the petitioner. The petitioner submitted reply to the charges levelled against him vide reply dated 5.8.2011. The Inquiry Officer initiated inquiry proceedings against the petitioner, therefore, the petitioner filed a Writ Petition No. 152 (SS)/ 2009 before this Court which was finally disposed of vide order dated 14.1.2009 directing to the Inquiry Officer to complete the Inquiry proceedings within a period of two months from the date of submission of reply by the petitioner. It was further provided that in case the inquiry is not completed within the time stipulated, the order of suspension shall stand revoked.;