Rajesh Singh Chauhan, J. - (1.) Heard learned counsel for the parties.
(2.) This Court passed the order dated 27.5.2019 as under: "Heard Sri SM Singh Royekwar, learned counsel for the petitioner and the learned State counsel appearing on behalf of the opposite parties who is granted two days time to seek instructions as to whether any charge-sheet has been issued to the petitioner either in pursuance of the order dated 28.06.2018 or 03.12.2018 or regarding both. List this case on 29.05.2019 as a fresh case in the additional cause list"
(3.) The case set forth by learned counsel for the petitioner is that vide order dated 28.6.2018 passed by the Special Secretary, Department of Basic Education, Anubhag-1 (Annexure no. 1A to the writ petition) the departmental inquiry has been initiated against the petitioner but the petitioner could not know the fate of that initiation of departmental inquiry vide order dated 28.6.2018 till 3.12.2018. However, vide office order dated 3.12.2018 on the same set of facts the petitioner was placed under suspension pending departmental inquiry directing the Director, Education, Basic Department, U.P. to prepare the charge-sheet against the petitioner within 15 days and get it approved from the government.;