Irshad Ali, J. - (1.) Heard Sri Sudhir Pandey, learned Advocate and Sri Sunil Kumar Singh, learned counsel for the petitioner, Sri R.B.S. Chauhan, learned counsel for the petitioner in the connected Writ Petition No.1117 (SS) of 2017 and learned Standing Counsel appearing for the respondents.
(2.) By means of the present writ petition, the petitioner is challenging the impugned order dated 20.7.2017 whereby the Disciplinary Authority has directed to initiate de novo enquiry proceeding against the petitioner.
(3.) Assailing the order dated 20.7.2017, submission of learned counsel for the petitioner is that an enquiry was conducted wherein the Enquiry Officer found the charges to be not proved against the petitioner and a report was submitted in this regard on 10.3.2017. Disciplinary Authority without recording reasons to be dissatisfied with the enquiry report dated 10.3.2017, directed de novo enquiry against the petitioner vide order dated 20.7.2017.;