Chandrashekhar, J. - (1.) Aggrieved by order dated 04.03.2013 appointing an inquiry officer for conducting a fresh inquiry into the allegations contained in charge-memo dated 07.01.2011, the petitioner has approached this Court.
(2.) Heard learned counsel appearing for the parties and perused the documents on record.
(3.) An inquiry was conducted and inquiry report dated 28.07.2012 was submitted finding the charges levelled against the petitioner, not proved. Thereafter, by the impugned order dated 04.03.2013 another inquiry officer has been appointed for conducting a fresh inquiry into the allegations contained in charge-memo dated 07.01.2011.;