O P VERMA Vs. STATE OF CHHATTISGARHLABIC

JUDGEMENT

(1.) Challenge in the present writ petition is to the order dated 10.11.2005, Annexure P-14.

(2.) Vide the impugned order, the petitioner has been inflicted with a minor punishment of censure.

(3.) The sole ground which the petitioner has raised in the present writ petition is that while passing the impugned order the respondents have taken note of certain facts which were not reflected in the show cause notice and for which an opportunity of explanation was not provided to the petitioner.