Rajesh Singh Chauhan, J. - (1.) Heard Sri H.G.S. Parihar, learned Senior Advocate, assisted by Sri Prashant Kumar Singh, learned counsel for the petitioner and Sri A.K. Verma, learned counsel for opposite parties no.1, 2 & 3 as well as learned Standing Counsel for the State-respondent no.4.
(2.) By means of this petition, the petitioner has assailed the order dated 21.1.2019 so far as it relates to posting of the petitioner to the Headquarter due to proceedings/ enquiry pending against the petitioner pursuant to the complaint of one Sri T.R. Mishra. The petitioner has also assailed the charge sheet dated 13.12.2018, which was served upon the petitioner on 21.1.2019.
(3.) Normally, the Court does not interfere with the charge sheet. In the instant case, the suspension order against the petitioner has already been revoked and the departmental enquiry is still pending against the petitioner. In the aforesaid enquiry, the charge sheet dated 13.12.2018 has been issued against the petitioner, which is contained in Annexure No.2 to the writ petition.;