- (1.) The Deputy General Manager (Admn.), Rajasthan State Road Transport Corporation, Jaipur under a memorandum dated 9.7.2008 initiated disciplinary proceedings against the petitioner as per provisions of Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (hereinafter referred to as 'the Rules of 1958').
(2.) An explanation to the allegations levelled was submitted by the petitioner, however, being dis-satisfied with the same, an Enquiry Officer was appointed to make a necessary probe in the matter. It appears that the Enquiry Officer under a letter dated 3.1.2009 forwarded the report of enquiry to the Disciplinary Authority and the Disciplinary Authority vide order dated 3.2.2009 directed the Enquiry Officer to make further enquiry with regard to certain issues referred in the letter aforesaid.
(3.) Being aggrieved by the same, this petition for writ is preferred. The submission of learned counsel for the petitioner is that the issues referred for further enquiry under the communication dated 3.2.2009 are not relevant with the allegations for which the petitioner is facing disciplinary proceedings, therefore, the directions given by the Disciplinary Authority are bad.;