RAJESH SINGH CHAUHAN, J. - (1.) Heard learned counsel for the parties.
(2.) This Court has passed order dated 7.5.2019 as under:- "Heard learned counsel for the parties. This Court has passed order dated 02.5.2019 as under:- "Heard Sri Ajey Shanker Tewari, learned counsel for the petitioner. Notices for opposite parties have been accepted by the office of learned Chief Standing Counsel. Sri Ajey Tewari has filed supplementary affidavit, the same is taken on record. By means of this petition the petitioner has assailed the charge-sheet dated 30.10.2017 submitting that till date the inquiry has not been concluded against the petitioner. Learned counsel for the petitioner has drawn attention of this Court towards Annexure S.A.-1 which is an order dated 3.1.2019 issued by the Additional Chief Secretary addressing to Commissioner, Sales Tax, indicating that the departmental inquiry against all the officers / officials is suspended, therefore, learned counsel for the petitioner has submitted that since the departmental inquiry against the petitioner has been suspended, therefore, the sealed cover in the case of the petitioner may be opened. List this petition on 7.5.2019 in the Additional Cause List as fresh to enable learned Additional Chief Standing Counsel to seek complete instructions in the matter"
(3.) In compliance of the aforesaid order the learned Additional Standing Counsel has also referred the order dated 03.01.2019 (SA-1) whereby the decision to wind up the departmental inquiry against all concerning officials has been taken in the matter and it has been decided that the issue in question be inquired into by Vigilance Department.;