RAJESH SINGH CHAUHAN ,J. - (1.) .Heard Sri Upendra Nath Mishra, learned Senior Advocate assisted by Sri Neel Kamal Mishra, learned counsel for the petitioner and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents.
(2.) By means of this petition the petitioner has assailed the validity of the order dated 14.10.2019 passed by the respondent no. 1 whereby the inquiry report submitted by the inquiry officer vide letter dated 23.7.2019 has been rejected by the disciplinary authority in a mechanical and routine manner without assigning any valid or cogent reasons and a re-inquiry for the 4th time in a span of 10 years, have been ordered against the petitioner.
(3.) .On the first date of admission this Court passed order dated 21.11.2019 as under : "Heard Sri Upendra Mishra, learned Senior Counsel assisted by Sri Neel Kamal Mishra, learned counsel for petitioner and learned State Counsel appearing on behalf of opposite parties. Under challenge is order dated 14.10.2019 whereby inquiry report dated 23.07.2019 submitted in third inquiry proceedings against petitioner have been disbelieved and directions have been issued for holding a fresh inquiry with regard to the same. ;