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Judgment
Biraja Prasanna Satapathy, J
This matter is taken up through Hybrid Mode.
Heard learned counsel appearing for the Parties.
Even though the present Writ Petition has been filed inter alia challenging show cause notice dt.7.02.2026 so issued by Opp. Party No.2 under Annexure-6, but learned Sr. Counsel appearing for the Petitioner contended that since such a show-cause has been issued on various issues and relying on an inquiry report dt.16.06.2025 of the Joint Registrar of Cooperative Societies (Audit & Election ), but in absence of being provided with a copy of the report, Petitioner is unable to file his reply to the show-cause, date of which has been fixed to 27.02.2026.
3.1. It is also contended that after being communicated with the show-cause, Petitioner though has made a request before Opp. party No.2 on 11.02.2026 with a prayer to provide a copy of the report dt.16.06.2025, but the same is yet to be provided. It is accordingly contended that unless and until Petitioner is provided with the report dt.16.06.2025 so relied on in the show-cause, Petitioner is unable to file his reply. It is accordingly contended that appropriate direction be issued to Opp. Party No.2 to provide copy of the inquiry report dt.16.06.2025 so applied for under Annexure-6, prior to directing the Petitioner to file his reply to the show-cause by 27.7.2025.
Learned Addl. Standing Counsel on the other hand contended that since the issue in the Writ Petition is against a show-cause, it is not maintainable. However, it is contended that if any such application has been moved under Annexure-6, the same will be dealt with by Opp. Party No.2
Having heard learned counsel appearing for the Parties and considering the submission made, this Court finds that the impugned show-cause dt.07.02.2026 under Annexure-5 has been issued, basing on the inquiry report of the Jointer Registrar (Audit & Election) on 16.06.2025. It is also found that on being provided with the show-cause, Petitioner vide letter dt.09.02.2026 so received by the office of Opp. party No.2 on 11.02.2026, has made a request to provide copy of the report dt.16.06.2025.
5.1. In view of such position, this Court while disposing the Writ Petition, directs Opp. party No.2 to provide the Petitioner copy of the inquiry report dt.16.06.2025 by 2nd March, 2026. On being provided with the report, Petitioner will be allowed time till 13.03.2026 to file his reply. Petitioner is permitted to take all such contentions as is available to him under law in his reply. On receipt of the reply to the show-cause within the aforesaid time period, Opp. party No.2 shall take a lawful decision on the issue involved in the show-cause, by giving due opportunity of hearing to the Petitioner, in which this Court expresses no opinion.
The Writ Petition accordingly stands disposed of.
Free copy of this order be provided to Mr. S. Das, learned Addl. Standing Counsel for compliance.