AI Structured Summary
Not yet generated for this judgment
Judgment
P.B. Bajanthri, J
In the instant petition, petitioner has questioned the validity of show cause notice dated 25.01.2021 passed by the respondent vide Annexure-F. Writ
Court can interfere with the show cause notice only if there are any violation of statutory rules or show case notice is issued by an incompetent
authority as held by the Apex Court in the case of Union of India and another Vs. Kunishetty Satyanarayana reported in (2006) 12 SCC 28.
Learned counsel for the petitioner submitted that against impugned show cause notice vide Annexure-F, petitioner is stated to have filed his
explanation, if it is so, the disciplinary authority would take note of each and every contention raised by the petitioner against the show cause notice.
Petitioner has not apprised the principle laid down in the decision cited supra.
In view of these facts and circumstances, petitioner has not made out case. According, writ petition stands dismissed.
In view of dismissal of the main petition, pending interlocutory application do not survive for consideration and stands disposed of.