M.N.BHANDARI, J. - (1.) With the consent of learned counsel for the parties, the writ petition is heard finally.
(2.) The petitioner is aggrieved by initiation of enquiry afresh and letter received for it on 01st October. 2014.
(3.) Learned counsel submits that after a charge sheet and enquiry, a report favourable to the petitioner was submitted but without supplying copy of the report, a decision was taken by the respondents to sent it for a fresh enquiry. No order for it was conveyed to the petitioner or seems to have been passed by the respondents, thus they have not followed the procedure for disciplinary action. In view of the above, fresh enquiry and notices for it deserves to be set aside.;