- (1.) The impugned order, annexure 7 to the writ petition, is a short order consisting of one and a half pages and the very opening of that order says that the delinquent employee i.e. the petitioner did not render any cooperation whatsoever in the enquiry. It further says that the petitioner did not attend the enquiry proceeding even on a single day. Because there was an order of the Patna High Court to decide the enquiry within a time bound period therefore, the enquiry had to proceed ex-parte.
(2.) It is unfortunate that despite such a short order beginning with such conduct of the petitioner, the writ petition does not in any manner explain this kind of undesirable conduct.
(3.) I cannot conceive of any reason why the petitioner could not say whatever he wants to say here, before the enquiry officer in reply to the charge-sheet.;