P. SHARMILA Vs. KSRTC

JUDGEMENT

(1.) In the instant petition, petitioner has questioned the validity of show cause notice dtd. 25/1/2021 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.

(2.) 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.